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[Cites 0, Cited by 1] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(2) in The Orissa Hindu Religious Endowments Rules, 1959

(2)The amount of security to be furnished by any officer or servant shall be fixed by the appointing authority, subject to the approval of the Commissioner or the Assistant Commissioner having regard to the circumstances of the institution concerned, the nature of the post, the value of properties to be entrusted and local conditions.