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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(1) in The Orissa Motor Vehicles Rules, 1993

(1)The Secretary appointed under these rules by the State Government shall perform such duties and exercise such powers as specified in these rules :Provided that the State Government may, if it considers necessary in the public interest appoint more than one Secretary and an Executive Officer for any area of the region for which the Transport Authority is constituted.