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 0] [Entire Act] State of Odisha - Section Section 412 in Orissa Municipal Rules, 1953 412. No person who has been dismissed from the service of Government or of any local authority shall be entertained on the staff of a Council except with previous sanction of the State Government.
