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 21 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005 21. Appointment of Administrator. - The Secretary of the Department shall be the administrator and custodian of the fund, for the purpose of administration of the fund.
