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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(2) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

(2)The Managing Director, who is not a Government servant, or being a Government servant he subsequently ceased to be so, shall be subject to disciplinary action by the Corporation with the approval of Government in accordance with the Regulations applicable to other officers of the Corporation.