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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(9) in The Orissa Veterinary Council Rules, 1997

(9)The Executive Committee shall exercise all the powers of the State Council in the implementation of the decisions of the said Council and shall have the power to take decisions on behalf of the said Council in all matters except those falling in the sphere of other Committees. It shall also perform all the functions of the said Council that are of administrative nature :Provided that it shall not apply to matters of policy involving an expenditure exceeding Rs. 25,000 (Twenty-Five thousand) per annum from out of the sanctioned budget provision of the State Council that are of administrative nature.