Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 22 in The Orissa Khadi and Village Industries Board Regulations, 1960

22. Reduction of establishment.

- When any post or posts are abolished, persons shall be selected for discharge or reversion on the basis of juniority, unless for reasons to be recorded the services of any person are considered indispensable by the Board.Explanation - An appointment, the pay of which is reduced, shall be deemed to be abolished within the meaning of this regulation.