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 31 in The Orissa Inspection of Subordinate Courts (by the High Court) Rules, 2004 31. Establishment- (a)Sanctioned strength of employees under the administrative control of the District Judge.(b)Posts, temporary or permanent to be specified.
