Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(2)(b) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969 (b)the qualifications and other conditions for the appointment of the holders of village offices in suitable posts under Government; and