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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa Housing Board Employees' Provident Fund Trust Rules, 1997

(1)A Trustee may resign his office by a letter addressed to the Chairman of the Board of Trustees and his office shall remain vacant from the date the resignation is accepted.