Section 34 in Rules Relating to Staff of the Orissa State Bar Council
34.
Whenever any act of misconduct, insubordination, inefficiency or failure to discharge duty is alleged or suspected against any employee of the Bar Council, or it is alleged or suspected that the employee suffers from physical disability which interferes with the discharges of his duties, the Bar Council shall hold an enquiry into the matter through the Executive Committee. At any such enquiry the employee shall be communicated in writing the particulars of allegations in shape of a charge-sheet and the employee shall be given opportunity to render his explanation in that behalf in respect of the allegations made against him. On consideration of the explanation the Executive Committee may submit a report to the Bar Council as to the guilt or otherwise of the employee unless it decides to hold such enquiry as it thinks fit, in which event it shall submit a report to the Bar Council after conclusion of his enquiry. The Bar Council shall pass the final order in its discretion on receipt of the report from the Executive Committee. The decision of the Bar Council shall be final.
