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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in The Orissa State Commission for Women Act, 1993

(3)An officer not less than rank of a Deputy Secretary to the Government of Orissa in charge of Women's Welfare shall be the Convenor-Secretary of the Commission whose duty shall be to facilitate co-ordinate between the Commission and the Government in the activities and policies relating to Women's Welfare and participation in the development of the State.