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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(2)(f) in The Orissa Lokpal and Lokayuktas Act, 1995

(f)Action taken in respect of appointments, removals, pay, discipline, superannuation of other matters relating to conditions of service of public servants but not including action relating to claims for pension, gratuity, provident fund or to any claims which arise on retirement, removal or termination of service.