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] [Section 290] [Entire Act] State of Odisha - Subsection Section 290(5) in Orissa Municipal Rules, 1953 (5)The appointment and dismissal of every teacher shall be notified to the Council, and the Council shall have power to enquire into any case of the dismissal of a teacher.
