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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(3) in Orissa State Youth Welfare Board Rules, 1996

(3)The Minister/Minister of State, Sports and Youth Service, Orissa shall be the working chairman of the State Board. He shall discharge all the functions of the Chairman, during the absence of the Chairman, and as per delegation made from time to time.