Section 33 in The Orissa Ayurvedic Medicine Act, 1960
33. Procedure in inquiries and appeals.
- For the purpose of any enquiry held under Clause (b) of Sub-section (1) of Section 32, the Council or the Committee as the case may be, shall exercise the powers of a Commissioner appointed under the Public Servants (Inquiries) Act 37 of 1850, and the provisions of Sections 5, 8 to 10, 14 to 16, 19 and 20 of the said Act shall, so far as may be, apply to every inquiry and appeal.
