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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in The Orissa Reservation of Vacancies in Posts and Services (for Scheduled Castes and Scheduled Tribes) Act, 1975

(1)There shall be a Standing Committee consisting of the following members, namely:
(a) Minister[Harijan and Tribal Welfare] [Substituted by Orissa Act 18 of 1988.] Chairman
(b) Five members of the Orissa Legislative Assembly to be electedin such manner as may be determined by the Speaker Members
(c) Chief Secretary to Government Member
(d) Secretary to Government, Home Department Member
(e) Secretary to Government,[Harijan and Tribal Welfare] [Substituted by Orissa Act 18 of 1988.]Department Secretary
Provided that on issue of a proclamation under Article 356 of the Constitution of India, the composition of the Committee may be altered by the State Government to such extent as they deem fit.