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 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Fire Service Act, 1993

(2)The State Government may appoint any person not below the rank of an Inspector-General of Police to be the Director of Fire Service who shall exercise such powers and discharge such functions as are or may be conferred or imposed by or under the provisions of this Act and the Rules.