Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 392 in Orissa Municipal Rules, 1953 392. The State Government shall appoint an Executive Officer for Municipality from among the Government employees under Chapter VIII of the Orissa Service Code as amended from time to time.
