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[Cites 0, Cited by 0] [Section 15(10)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(10)(b) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(b)On receipt of the representation referred to in Sub-clause (a) the disciplinary authority having regard to the findings on the charges, is of the opinion that any of the penalties specified in Clauses (vi) to (ix) of Rule 13 should be imposed, he shall furnish to the delinquent Government servant a statement of its findings along with brief reasons for disagreement, if any, with the findings of the inquiring officer and give him a notice by Registered post or otherwise stating the penalty proposed to be imposed on him and calling upon him to submit within a specified time such representation as he may wish to make against the proposed penalty :