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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1) in The Orissa Municipal Corporation Rules, 2004

(1)The Commissioner may, with the approval of the Mayor, engage private firms to discharge such duties when he feels that a particular service or work discharged by the Corporation employees is not efficiently and effectively carried out, leading to leakage of revenue, and causing inconvenience to the citizens.