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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(4) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(4)A casual vacancy caused by death of resignation or for any other reason whatever, shall be filled in accordance with Rule 5 and Trustee appointed against that casual vacancy shall hold office for the remaining period.