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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(2) in The Orissa Grama Rakshi Rules, 1969

(2)A Grama Rakshi may be placed under suspension for failure in duty or disobedience of orders or any misconduct, by the [Superintendent of Police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] or the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] if authorised by the said Superintendent, and shall be entitled to subsistence allowance during the period of his suspension as may be directed by Government and on the event of such suspension, the Superintendent of Police of the district shall appoint a suitable substitute temporarily to perform all his duties and the substitute so appointed shall receive the allowances, as prescribed for the Grama Rakshis under these rules.