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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(3) in Orissa Municipal Act, 1950

(3)the Executive Officer, the Engineer and the Health Officer shall have power to suspend, fine or otherwise punish or dismiss or discharge any employee appointed by them and all actions taken in exercise of the said power shall be intimated to the Chairperson.]