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State of Odisha - Section

Section 299 in Orissa Municipal Rules, 1953

299.

The Director of Health, under intimation to the Council may at any time for departmental or other reasons, remove or transfer any Government Medical Officer whose services have been lent to a council and may appoint another Medical Officer to succeed him in every such case, except as hereinafter provided, the transit pay and travelling allowances, both of the officer transferred and of his successor, shall be entirely paid by the Council.