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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in The Orissa Sports Authorities Act, 1994

(3)The Chairman shall be competent to appoint any Committee to enquire into, and report on, the affairs of the Sports Authority and all State Level Associations who receive grants from Government, proper maintenance and up-keep of infrastructure partly or wholly funded by the Government, and to pass such orders thereon as he may consider proper.