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State of Odisha - Section

Section 68 in The Orissa Hindu Religious Endowments Rules, 1959

68.

If a hereditary outdoor servant is unable to discharge the duties attached to the office, personally, he or she may, with the previous approval of the trustee, nominate a duly qualified person as his or her deputy and such deputy may on recognition by the trustee hold the office subject to the rights and liabilities of the person who nominated him.