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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa High Court (Conditions of Service of Staff) Rules, 1963

(1)Every person on the staff attached to the High Court shall be entitled to appeal to the Chief Justice against any order passed by the Registrar who imposes upon him any of the penalties specified in Rule 8 or interprets these rules to his disadvantage and the orders of the Chief Justice passed in appeal shall be final.