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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1)(d) in The Orissa Grama Rakshi Rules, 1969

(d)shall be liable to be discharged, if he changes his residence from the Beat for which he is appointed, if at any time during the tenure of his appointment found physically unfit to perform the duties of a Grama Rakshi, or if he is convicted or reasonably suspected to be concerned in any offence;