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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Odisha - Subsection

Section 55(2) in The Orissa Irrigation Rules, 1961

(2)An officer empowered under Sub-section (1) of Section 46 to appoint officers shall not make any appointment for which there is no sanction or create any new designation without the prior approval of the State Government.