Section 15(1) in The Orissa Secretariat Service (Junior) Rules, 1981
(1)Secretary to Department of Government will be the disciplinary authority in respect of section officers working in that Department. But in case of major penalty specified in Clause (iv) to (ix) of Rule 13 of the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 Secretary, Home Department will be the disciplinary authority.
