Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(5) in The Orissa Local Fund Service Rules, 1975

(5)If such approval is not received within sixty days from the date of receipt of reference by the District Magistrate, the disciplinary authority shall pass such orders of punishment as deemed proper.] [Inserted vide Orissa Gazette Extraordinary No. 1331/15.9.1982-SRO No. 613/ 10.9.1982.]Chapter-IV Conditions of service