Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 218 in Grama Panchayats Rules, 1968 218. Subject to the provision in the budget the Grama Panchayat may, from time to time, by resolution, create new post or abolish any existing post and determine the salary to be paid to the holder of the newly credited post.
