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State of Odisha - Section

Section 283 in Orissa Municipal Rules, 1953

283.

Should a difference of opinion arise between the Council and the Inspector or any question connected with the schools, the Council or should the Council omit to take action in any case when requested to do so by the Inspector or should the Inspector disapprove any action taken by the Council the question shall be referred either by the Inspector or the Council to the Director of Public Instruction whose decision shall be final.Creation of technical scholarship, viz, veterinary, engineering, agricultural, medicine and sanitation, etc.