Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2) in The Orissa Municipal Corporation Act, 2003

(2)The Commissioner shall be a whole time officer of the Corporation and shall not undertake any work unconnected with his office, unless the Government in consultation with the Corporation sanctions to undertake such work by him.