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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(4) in Bhubaneswar Development Authority (Planning and Building Standards) Regulations, 2001

(4)The Vice Chairman of the Authority shall issue a notice asking for a show cause within fifteen days as to why such technical personnel or builder shall not be disqualified/black listed. After receipt of the show cause, if any, the Vice Chairman shall place the matter before the Authority for a decision on such disqualification/black listing. The decision of the Authority on disqualification/black listing shall be published under Regulation 12.