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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Fisheries Ministerial Service Rules, 1976

(4)In the case of transfer whether permanently or temporarily of any Ministerial Officer from one cadre to another the appointing authority of the cadre to which he is transferred shall be deemed to be his appointing authority from the date of his joining the new post.