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 39] [Entire Act]

State of Odisha - Subsection

Section 39(2) in The Orissa Development Authorities Rules, 1983

(2)Where any member of the Board of Appeal ceases to act, the Board shall proceed with any business in hand as a new member is appointed under Sub-section (7) of Section 38 and it shall not be necessary to transact any business de novo by reason of such change in the constitution of the Board of Appeal.