Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 44] [Entire Act] State of Odisha - Section Section 20 in Orissa Education Act, 1969 20. Executive Officer of the Board. - The Secretary of, the Board shall be its Executive Officer and shall give effect, to the decisions of the Board.
