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

State of Odisha - Subsection

Section 6(2) in The Orissa Rationalization of Personnel Rules, 2007

(2)Where the Head of the Office, not being the appointing authority of the surplus employee, obtains the approval of the appointing authority, it may redeploy the surplus employee in its own establishment as per necessity under intimation to the Administrative Department and General Administration Department in the prescribed format in Appendix-2.