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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(6) in The Orissa Development Authorities Rules, 1983

(6)No person who has been dismissed, compulsorily retired, convicted in a criminal offence or has retired from Government service or from Government undertaking on reaching the age of superannuation shall be appointed as an officer or employee of the Authority.