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[Cites 0, Cited by 0] [Section 215] [Entire Act]

State of Odisha - Subsection

Section 215(a) in Grama Panchayats Rules, 1968

(a)Security shall be taken from the Secretary of the Grama Sasan, the amount of which shall not exceed the amount of cash and the money value of the valuables handled or likely to be handled by the Secretary. Such security shall be either (i) in cash; or (ii) Post Office Savings Bank Deposit; or (iii) Government Treasury Notes; or (iv) National Savings Certificates; or (v) National Defence Certificates.