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 37] [Entire Act] State of Odisha - Subsection Section 37(5) in Orissa Pani Panchayat Rules, 2003 (5)Every Assistant Election Officer shall, subject to the control of Election Officer, be competent to perform or any of the functions of the Election Officer.
