Section 50(2)(b) in The Orissa Registration Rules, 1988

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State of Odisha - Subsection

Section 50(2)(b) in The Orissa Registration Rules, 1988

(b)Save under exceptional circumstances, travelling allowances can be drawn by one person only in making a visit or executing a commission under Sections 31, 33 and 38. Registering Officers, making a visit under these sections should not, therefore, be accompanied by a clerk.

(i)Attendance at private residence shall be made not of office hours or on holidays so as not to interfere with the regular office work, except in very urgent cases or when persons who are seriously ill have to be examined. A Registering Officer may postpone his visit for a holiday when such visit involves a journey to a distant village. In that event a statement should be obtained on the application to the effect that the applicant has no objection to the postponement of the visit to the holiday which should be specified.

(ii)When attendance is postponed to some later date or when the applicant for visit is withdrawn by the party, the reason for such postponement or withdrawal should be noted on the applications, as well as in the column of remarks of the register of visit and commission.

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State of Odisha - Subsection

Section 50(2)(b) in The Orissa Registration Rules, 1988