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[Cites 0, Cited by 0] [Section 106] [Entire Act]

State of Odisha - Subsection

Section 106(3) in The Orissa Development Authorities Rules, 1983

(3)The remuneration, fee, allowances, if any, of the Chairman and members of the Art Commission, the pay and allowances and other entitlements of the officers and employees of the Art Commission and any other expenditure that may be incurred in connection with its functioning shall be met out of the Consolidated Fund of the State.