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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

(1)All correspondence from and to the Samiti shall ordinarily be in the name of the Block Development Officer. The Additional Block Development Officer may issue fair copies of letters, reports and returns if the draft thereof has been approved by the Block Development Officer. He may also issue, under instructions from the Block Development Officer letters to Village-Level Workers/Lady Village-Level Workers. If the despatch of any letter, report or return is urgent and the Block Development Officer is not present at the headquarters, he may issue the same, but shall bring all such cases to the notice of the Block Development Officer immediately on his return to the headquarters.