Section 20 in The Orissa Hindu Religious Endowments Rules, 1959
20. Removal of Executive Officer.
(1)The procedure laid down for the suspension, removal or dismissal of a trustee under Sub-section (2) of Section 28 shall be followed for the suspension, removal or dismissal of the Executive Officer.(2)The Commissioner or Assistant Commissioner, as the case may be, before passing the final order of removal or dismissal shall consult the trustee or trustees of the institution concerned.Rule under Sections 60 (2) and 76 (j)
