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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Odisha - Subsection

Section 74(4) in The Orissa Hindu Religious Endowments Rules, 1959

(4)Recovery from pay of the whole or part of any pecuniary loss caused to Government or to a religious institution by negligence or breach of orders.Explanation - A grave and well-grounded suspicion that an officer is guilty of neglect of duty or misconduct shall be deemed to be sufficient cause within the meaning of this rule.