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] [Entire Act]

State of Odisha - Section

Section 173 in Orissa Municipal Rules, 1953

173.

In incurring expenditure on public works, medical and public health regard shall be had to the principle that the minimum expenditure shall not be less than the annual average expenditure incurred exclusively on public works excluding capital works, medical relief including medical establishment employed in medical institutions administered by the council including clerks and menials employed in such institutions and public health, respectively, during the last three years immediately preceding the budget year.