Section 16 in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
16. Procedure for imposing minor penalties.
(1)No order imposing any of the penalties specified in Clauses (i) to (v) of Rule 13 shall be passed except after -(a)the Government servant is informed in writing of the proposal to take action against him and of the allegation on which it is proposed to be taken and given an opportunity to make any representation he may wish to make;(b)such representation, if any, is taken into consideration by the disciplinary authority; and(c)the Commission is consulted in cases where such consultation is necessary.(2)The record of proceedings in such cases shall include -(i)a copy of the intimation to the Government servant of the proposal to take action against him;(ii)a copy of the statement of allegations communicated to him.(iii)his representation, if any;(iv)the advice of the Commission, if any; and(v)the orders on the case together with the reasons therefor.
