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State of Odisha - Section

Section 12 in The Orissa Advocates' Welfare Fund Rules, 1981

12. Framing of Schemes.

- All schemes framed for any welfare measure shall be placed by the committee before the Council with a report on feasibility of operation of the scheme with financial implication. The Council may adopt, modify, alter, amend, disallow or direct modifications of the Scheme and the decision of the Council shall be final and shall be implemented by the committee on such date and in such manner as may be directed by the Council in this behalf.