Section 7 in The Orissa Development Authorities Rules, 1983
7. Appeal against orders of punishment.
- An Appeal against an order of punishment other than an order of censure or fine by the Vice-Chairman shall lie to-(a)the Authority if such order, is passed by the Vice-Chairman or any member or officer exercising the delegated powers of the Vice-Chairman; and(b)the State Government, if such order is passed by the Authority.
