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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Odisha - Subsection

Section 5(2) in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987

(2)The Block Development Officer shall record remarks on the work of the Additional Block Development Officer. His report in the form set forth in Appendix-B shall be submitted in triplicate to the Sub-divisional Officer by the 15th of April. The Chairman of the Samiti shall record his remarks in the form set forth in Appendix-A and send it in triplicate to the Sub-divisional Officer. The remarks of the Chairman shall be retained in original in the character roll dossier, of the Additional Block Development Officer. The Subdivisional Officer shall, after considering the report of the Chairman record his remarks as the Countersigning Officer in the form submitted by the Block Development Officer and send it in triplicate to the Collector for recording his remarks as the accepting authority. The Collector shall send the dossier in triplicate by the 31st of May to the appointing authority for preservation :Provided that no remark shall be recorded by the Chairman after demitting office.