Section 17(2) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(2)Subject to the provisions of Sub-rule (4) of Rule 14 any such order shall specify-(i)the authority which may function as the disciplinary authority for the purpose of such common proceedings;(ii)the penalties specified in Rule 13 which such disciplinary authority shall be competent to impose ; and(iii)whether the procedure prescribed in Rule 15 or Rule 16 may be followed in the proceedings.
