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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Odisha - Subsection

Section 31(3) in The Orissa State Transport Appellate Tribunal Rules, 1993

(3)The Secretary shall remain in charge of the routine duties of the Presiding Officer of the Tribunal during the absence of the Presiding Officer either on casual leave or on tour. He shall not, however, pass any judicial orders except adjourning the appeals and revisions during the absence of the Presiding Officer.