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] [Entire Act] State of Odisha - Section Section 4 in Orissa Subordinate Finance Service (Local Fund Audit) Rules, 1995 4. Appointing Authority. - The Examiner, Local Fund Accounts Finance Department shall be the appointing authority of the persons appointed to the posts in the Service.
