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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Arbitration Tribunal Rules, 1979

(2)The members of the Tribunal shall be appointed by the Governor by nominating one member from the Orissa Superior Judicial Service (Senior Branch), another technical member from one of the State P. W. D. Department not below the rank of Superintending Engineer and the third member from Orissa Finance Service not below the rank of Superior Administrative Cadre in Class I.