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State of Odisha - Section

Section 8 in The Orissa Advocates' Welfare Fund Rules, 1981

8. Sub-Committee.

- The Committee may for looking after, managing or administering the functions of any particular scheme constitute a Sub-Committee with such number of its members as it deems necessary. Such Sub-Committee shall remain in overall charge of the scheme assigned to it subject to control of the committee but shall not have any powers of expenditure except in accordance with the direction of the committee issued in conformity with these rules.