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 21 in The Orissa Rationalization of Personnel Rules, 2007 21. Abolition of post. - On the relief of the redeployed employee, the post held by him will be abolished by the competent authority under intimation to all concerned.
