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] [Entire Act]

State of Odisha - Section

Section 303 in Orissa Municipal Rules, 1953

303.

The indents for medical and surgical stores for hospitals and dispensaries shall be drawn up by the Medical Officer of the institution and be checked and passed by the [Chief District Medical Officer] [Substituted and inserted vide S.R.O. 510/12.9.1983.] or any subordinate officer authorised on his behalf before the stores are purchased. The Council shall make their own arrangement for the purchase of medicines and medical stores.