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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(1) in The Orissa (State) Council for Child Welfare Rules, 1996

(1)The Chairman shall have the authority, in case of emergency, to sanction expenditure without reference to the Managing Committee, subject to availability of funds and subsequent placement before the Managing Committee for ratification.