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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(xvi) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

(xvi)where the Samiti or its Chairman proposes to take any action contrary to the provisions of any law or rule or guidelines governing any scheme or the instructions of Government, record his dissent and report the matter to the Sub-divisional Officer and Collector;