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[Cites 0, Cited by 0] [Section 695] [Entire Act]

State of Odisha - Subsection

Section 695(2) in The Orissa Municipal Corporation Act, 2003

(2)The Administrator shall exercise the powers, perform the duties and discharge the functions of the Standing Committees until they are appointed by the Corporation, under this Act and of the Commissioner, until a Commissioner is appointed by the Government as the case may be, and such officer may, if the Government so direct, receive remuneration for his services from the Corporation fund.