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 11 in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008 11. Irregular appointments to be voidable. - All appointments made in contravention of the provisions of this Act, after the date of commencement of this Act, shall be treated as voidable.
