Section 24(d) in The Orissa Grama Rakshi Rules, 1969
(d)The [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall, after due consideration and after holding such enquiry as he deems necessary, pass orders. In such cases where the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] comes to the conclusion that dismissal shall be appropriate punishment, he shall record the grounds thereof and call for the explanation of the Grama Rakshi to show cause within a specified period against the proposed punishment.
