Section 5 in The Orissa Public Service Commission (Limitations of Functions) Regulations, 1989
5.
It shall not be necessary to consult the Commission before passing any original order-(a)for drawing up or directing the drawing up of proceedings against any Government servant with a view to taking disciplinary action against him;(b)of suspension where a Government servant is suspended pending enquiry or investigation of charges against him;(c)withholding of increments including stoppage at an efficiency bar except where the withholding of increments is in pursuance of a disciplinary proceeding in which, under the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962, consultation with the Commission is necessary;(d)confirming or terminating the services of the Government servant on probation or extending the period of probation;(e)reverting a Government servant officiating in a higher post to his permanent post; and(f)terminating the employment of a Government servant in accordance with the terms of the contract or of employment.
