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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Development Authorities Rules, 1983

(1)The powers of appointment, promotion, and punishment of officers and employees of the Authority other than those on deputation shall vest in the Vice-Chairman:Provided that in case of appointment, promotion and removal from service of any officer belonging to Class I and Class II Posts, the exercise of such power by the Vice-Chairman shall require previous approval of the Authority.