Section 10 in The Orissa High Court (Conditions of Service of Staff) Rules, 1963
10.
(1)Notwithstanding anything contained in these rules or in any other rules of orders for the time being in force, the enquiring authority in charge of an enquiry into the conduct of any member or members of the staff attached to the High Court may, if he thinks fit and after obtaining special orders of the Chief Justice, enquire and dispose of cases of punishments covered by Sub-clauses (a), (d) and (a) of Clause (1) of Rule 5 in a summary manner as provided hereunder.In summary enquires, the enquiring authority may, after perusing the cause shown by the officer proceeded against and, if necessary, hearing him personally and taking such evidence as he may adduce, pass appropriate orders.(2)When in the course of a summary enquiry it appears to the enquiring authority that the case is one which is of a character which renders it undesirable that it should be conducted summarily, the enquiring authority may place the matter before the Chief Justice and upon his special orders proceed to reconduct the enquiry under the regular procedure.
