Section 35 in Rules Relating to Staff of the Orissa State Bar Council
35.
Any staff of the Bar Council may be placed under suspension when a Disciplinary Proceeding is either contemplated or in pending against him and any employee of the Bar Council shall also be placed under suspension if an employee is involved in any Criminal case relating to discharge of his Official duties. Any employee of the Bar Council shall also be deemed to be placed under suspension for the period, when he is otherwise arrested and kept in police custody for whatsoever reason.
