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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(2) in The Orissa Home Guards Act, 1961

(2)The State Government shall appoint a Commandant-General of the Home Guards in whom shall vest general supervision and control of the Home Guards in the State and may also appoint a Deputy Commandant-General to whom the Commandant-General may delegate such of his powers as he may consider necessary for supervision, control and training of the Home Guards.