Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 22 in The Orissa Municipal Corporation Rules, 2004

22. Custody of CCR.

(1)An officer of the Corporation shall be put in charge of the Confidential Character Rolls by the Commissioner.
(2)Such officer shall ensure the safe custody, timely receipt and review of Confidential Character Roll.
(3)He shall also be responsible for communicating adverse remarks in time, processing representations and communicating final decisions.