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State of Odisha - Section

Section 14 in The State Culture Fund Scheme, 2003

14. Framing of bye-laws.

- The Council may from time to time, with the previous approval of the State Government, make bye-laws :-
(a)for regulation, management, appointment of officers and their terms and conditions and for any other purpose connected with the execution and management of the objects of the Fund; and :-
(b)for the conduct of business of the Council.