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State of Odisha - Section

Section 3 in The Orissa Minimum Wages Rules, 1954

3. Term of office of the members of the Committee.

- The term of office of the members of the Committee shall be such as in the opinion of the State Government is necessary for completing the enquiry into the scheduled employment concerned and the State Government may at the time of the constitution of the Committee, fix such terms and may, from time to time, extend it as circumstances may require