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State of Odisha - Section

Section 8 in The Puri Shri Jagannath Temple (Administration) Rules, 1952

8. Method of conducting the enquiry.

(1)For the purpose of preparing the records hereinbefore specified, the Special Officer may hold such enquiry and local inspection and examine such witnesses and documents as he deems necessary and the evidence so recorded shall be in the form of a Memorandum.
(2)A register in Form 'G' of all documents received in connection with such enquiry and memorandum containing the proceedings thereof shall be maintained by the Special Officer who shall, after the enquiry is over, make over the same to the State Government.