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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(2) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(2)Two percentum of the fund shall be utilised for each of the following
(a)modernization and improvement of the infrastructure of the departmental machinery for computerization, training and competence building, increased mobility, better communication, monitoring and supervision, provision of better public services, plugging of leakage of revenue and checking of theft, smuggling and other unlawful activities;
(b)mineral development and exploration.