Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 221 in Orissa Municipal Rules, 1953 221. The Council may with the sanction of the Director of Public Instruction contribute towards any extraordinary charges in connection with the diffusion of education amongst the residents of the Municipality.
