Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(8)] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(8)(vii) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962 (vii)the recommendations of the inquiring authority, if any, regarding the punishment to be inflicted.