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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(e) in The Orissa Grama Rakshi Rules, 1969

(e)is not convicted for or reasonably suspected to be concerned in any offence, which in the opinion of the [Superintendent of Police of the District] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] renders him unfit for appointment or retention as a Grama Rakshi;