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[Cites 0, Cited by 0] [Section 290(6)] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(6)(c) in Orissa Municipal Rules, 1953

(c)if the Committee keeps their accounts in a negligent and untrustworthy manner or if they send up incorrect accounts, or if they fail to transmit punctually the periodical returns required by the Council or by the Department or if the Council is otherwise dissatisfied with the management of the School;