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State of Odisha - Section

Section 5 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993

5. Secretary to the Commission.

- The Member-Secretary of the Commission shall be appointed by the Governor from amongst officers belonging to the All India Service or any State cadre, who have had at least ten years of service under the State Government and have adequate knowledge of public finance.]