Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Local Fund Service Rules, 1975

(2)The Executive Officer of Municipality or Notified Area Council, as the case may be, shall on or before the 1st day of April of every year, report to the Director, Municipal Administration the probable number of vacancies in different cadres of service required to be filled up during the year.