21B. [ Suspension pending inquiry. [Inserted vide Orissa Gazette Extraordinary No. 1836 dated 27.12.2004 (O.A. 12 of 2004).]
- The Chief Administrator may place any sevak, office holder or employee attached to the Temple under suspension, -(a)where a disciplinary proceeding against him is contemplated or is pending; or(b)where a case against him in respect of any criminal offence is under investigation, inquiry or trial.]
