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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(3) in The Orissa Water Supply and Sewerage Board Act, 1991

(3)The Board may with the previous approval of the State Government, appoint a servant of the Central Government or the State Government as an employee of the Board on such terms and conditions as it thinks fit.