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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(3) in Shri Jagannath Temple Act, 1955

(3)The State Government shall appoint the following officers from among persons in their active service and professing Hindu religion to assist the Chief Administrator and the officers so appointed shall, perform such duties as the Chief Administrator may from time to time assign,-
(a)one officer from among the members of the Indian Administrative Service or Orissa Administrative Service not below the rank of Joint Secretary as Administrator (Development);
(b)one officer from among the members of the Orissa Administrative Service (I) not below the rank of Joint Secretary as Administrator (Niti);
(c)one officer from among the members of the Indian Police Service or Orissa Police Service not below the rank of Additional Superintendent of Police as Administrator (Security);
(d)one officer from among the members of the Orissa Administrative Service (I) (Jr. Br) as Deputy Administrator (Revenue);
(e)one officer from among the members of the Orissa Finance Service (I) (Jr.Br) as Deputy Administrator (Finance); and
(f)one officer not below the rank of Assistant Executive Engineer (Civil) as Deputy Administrator (Development).