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State of Odisha - Section

Section 9 in The Orissa Right to Information Rules, 2005

9. Penalties.

- In the event of imposition of penalty under Section 20 on the Public Information Officer concerned, such penalty may be deposited by the said officer by Treasury Challan under the appropriate receipt Head of the State Budget within a period of thirty days, failing which the amount shall be recovered from the salary of the officer concerned.