Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa Children's and Women's Welfare Service Rules, 1989

(3)If the Collector of the district is not able to attend the Selection Committee, he may nominate the Additional District Magistrate to be the Chairman for the meeting.] [Substituted vide W.C.D.D. Notification No. 23230 dated 8.10.2007.]