(3)It shall come into force on such date as the State Government may, by [Notification] [Came into force w.e.f. 15th October, 1969-vide Education Department Notification No. VEMG-205/68-24757, dated the 15th October, 1969, published in the Orissa Gazette, dated the 31st October, 1969, Pt. III, p. 981. (57-73(a) Law).], appoint in that behalf.
