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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(1) in The Orissa Municipal Corporation Act, 2003

(1)The Corporation Ombudsman shall devote his whole time to the affairs of his office.Provided that Government may, if in its opinion it is considered necessary so to do permit the Corporation Ombudsman to undertake such part time honorary work as is not likely to interfere with his duties under this Act.