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 36] [Entire Act] State of Odisha - Subsection Section 36(4) in Orissa Pani Panchayat Rules, 2003 (4)In case of failure on the part of Executive Committee to discharge any of its functions, it shall be lawful for the Competent Authority to perform those functions as per law.
