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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Grama Rakshi Act, 1967

(1)Subject to the rules made in that behalf, the appointing authority shall have the power to suspend, dismiss or fine up to an amount of ten rupees, any Grama Rakshi under his control, if the Grama Rakshi without reasonable cause neglects or refuses to exercise the powers or discharges the duties conferred or imposed on him by or under this Act or to obey any lawful order or direction given to him for exercising and performing his powers and duties or is guilty of any breach of discipline or misconduct.