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] [Section 28] [Entire Act] State of Odisha - Subsection Section 28(g) in The Orissa Co-operative Societies Act, 1962 (g)be competent to make appointments to posts in the Society in accordance with the rules prescribed excepting the posts relating to which the power of appointment vests in the Committee;
