Section 138A(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

[Cites 0, Cited by 0] [Section 138A(1)] [Section 138A] [Entire Act]

State of Odisha - Subsection

Section 138A(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(c)to examine in the context of the autonomy and efficiency of the Public Undertakings whether the affairs of the Public Undertakings are being managed in accordance with sound business principles and prudent commercial practices; and

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State of Odisha - Subsection

Section 138A(1)(c) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly