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State of Odisha - Section

Section 5 in Orissa Human Rights Commission (Procedure) Regulations, 2003

5. Venue of the Sittings and Meetings.

- The Commission shall ordinarily hold its meetings and sittings in its office at Bhubaneswar. The Commission may however, at its discretion hold any of its meetings and/or sittings at any place other than its head-quarters if the Chairperson considers it necessary or expedient so to do.