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State of Odisha - Section

Section 10 in The Rules of the High Court of Orissa, 1948

10.

(1)There shall be an Appeal Committee consisting of three Judges of the Court to be nominated by the Chief Justice from time to time for the disposal of appeals and representations made to the Courts on the administrative side by ministerial officers in Class III and by Class IV employees of the subordinate Courts.
(2)Every final order passed by the Committee on the appeal or the representations, as the case may be, shall be signed by all the members of the Committee.
(3)The decision of the Committee shall be final.General