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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(4) in The Orissa Panchayat Samiti Act, 1959

(4)For the efficient discharge of its functions the Samiti shall constitute Standing committees whose numbers, composition, powers and functions shall be as may be prescribed :Provided that the Samiti shall have power to co-opt such number of persons front outside as may be specified in rules made in that behalf.