Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 381 in Orissa Municipal Rules, 1953 381. The Inspector of Local Works shall bring to the notice of the Government the case of any Engineer whom he may consider incompetent or for any reason unfit for the proper performance of his duties.
