Section 14(3) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962
(3)Subject to the provisions of Sub-rule (4), the power to impose any of the penalties specified in Rule 13 may also be exercised in the case of a member of a Civil Service, [Group-C] [Substituted by G.A. Department Notification No.17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.] or Civil Service, [Group-D] [Substituted by G.A. Department Notification No.17902/S.C/3-2/99 (Part-I) Gen. dated 23.5.2000.]-(a)if he is serving in Department of the Government, by the Secretary to the Government of Orissa in that Department.(b)if he is serving in any other office, by the head of that office, except where the head of that office is lower in rank than the authority competent to impose the penalty under Sub-rule (2).
