In exercise of the powers
conferred by the proviso to Article 309 of the Constitution of India, the
Governor of Odisha is pleased to make the following rules further to amend the
Odisha Civil Services (Classification, Control & Appeal) Rules, 1962, namely:-- (1)
These rules may be called the
Odisha Civil Services (Classification, Control and Appeal) Amendment Rules,
2015. (2)
They shall come into force on the
date of their publication in the Odisha Gazette. In the Odisha Civil
Services (Classification, Control and Appeal) Rules, 1962, sub-rule (9) of Rule
15 shall be renumbered as sub-rule (9A) and before sub-rule (9A), so
renumbered, the following sub-rule shall be inserted, namely:-- "9-The Disciplinary
Authority may, for reasons to be recorded by it in writing, remit the case to
Inquiring Authority for further inquiry and report, and the Inquiring Authority
shall thereupon proceed to hold the further inquiry according to the provisions
of sub-rule (6) of Rule 15 as far as may be."ODISHA CIVIL SERVICES (CLASSIFICATION, CONTROL AND APPEAL)
AMENDMENT RULES, 2015
PREAMBLE