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] [Section 30A] [Entire Act] State of Odisha - Subsection Section 30A(1) in The Orissa Government Servants' Conduct Rules, 1959 (1)Every Government servant shall intimate his residential and postal address and changes, if any, to the Head of Office/Department.
