Legal Document View

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
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3)(b) in The Orissa Children's and Women's Welfare Service Rules, 1989

(b)The eligible Lady Village Level Workers shall be considered for appointment by way of selection on the basis of their service records with due regard to seniority and suitability as per provisions of the Orissa Civil Services (Criteria for Promotion) Rules, 1992.