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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Housing Board Rules, 1970

(2)
(a)If the Chairman is a retired Government employee he shall be entitled to such leave term as are admissible to temporary Government employees.
(b)If the Chairman is a Government employee, the leave terms contained in the Orissa Leave Rules, 1966 shall be applicable to him.