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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Development Authorities Rules, 1983

(3)The Vice-Chairman, with the prior approval of the Authority may, by order in writing, delegate any of his powers, and functions to any of the members of officers of the Authority, subject to such conditions, if any, as may be specified therein.