Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(2) in The Orissa Employees' State Insurance (Medical Benefit) Rules, 1951

(2)Without prejudice to the provisions of Sub-rule (1) the State Government may delegate all or any of the powers or duties conferred or imposed upon it by Rule 7 or 8 to such officers of the corporation as it may deem fit.