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State of Odisha - Section

Section 18 in The Orissa Local Fund Service Rules, 1975

18.

(1)The State Government may, for regulating matters not specifically provided by these rules, issue such instructions and orders as they consider necessary not inconsistent with the provisions of these rules or any other rules made under the Act.
(2)If any difficulty arises as to the interpretation of these rules, the matter shall be referred to the State Government for decision.