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] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Water Supply and Sewerage Board Act, 1991

(4)Subject to the superintendence of the Board, the Member-Secretary shall be the Chief Executive Officer of the Board and shall supervise and control all its officers and employees including any officers of Government appointed on deputation to the Board.