Section 24(g) in The Orissa Grama Rakshi Rules, 1969
(g)Notwithstanding anything contained in the aforesaid provisions, the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] and the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] are competent to start suo motu proceedings against the Grama Rakshi; but subject to the limitation that only the Superintendent of Police of the district may pass orders of dismissal against the Grama Rakshis.
