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 14 in The Orissa Children's and Women's Welfare Service Rules, 1989 14. Appointing authority. - The Director shall be the appointing authority of persons recruited to the Senior Grade of the Service.
