Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 138D] [Entire Act]

State of Odisha - Subsection

Section 138D(1) in Rules of Procedure and Conduct of Business in the Orissa Legislative Assembly

(1)To consider and examine the recommendations contained in the report of the Commissioner for Scheduled Castes and Scheduled Tribes, Government of India in so far as the Orissa State is concerned and which fall within the purview of the State Government and to report to the Assembly as to the measures that should be taken by the State Government.