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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(2) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(2)After expiry of two months from the appointed date, the Sub-Divisional Officer shall prepare a list giving all relevant particulars of such of the applicants as are in his opinion suitable for appointment to different posts on the basis of requirements laid down in Rule 25.