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State of Odisha - Section

Section 12 in The Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Orissa Rules, 2003

12. Presiding Officer.

- The Chairperson shall preside at every meeting of the State Co-ordination Committee, in which he/she is present, and in his/her absence, the Vice-Chairperson shall preside, but when both the Chairperson and/Vice-Chairperson are absent from any meeting, the members present shall elect one of the members to preside at that meeting.