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State of Odisha - Section

Section 9 in The Orissa State Electricity (Supply) Rules, 1962

9. Medical facilities.

- (i) The Chairman or any other member of the Board shall be entitled to such medical facilities as are enjoyed by the officers of Government of corresponding status.
(ii)The decision of the Government for determining the officers of the corresponding status for the purpose of this rule shall be final.
Part-III State Electricity Consultative Council