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[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

State of Odisha - Subsection

Section 76(2)(r) in The Orissa Hindu Religious Endowments Act, 1951

(r)the qualifications, method of recruitment, pay, grant of leave allowance and travelling allowance, personal conduct and punishment of Executive Officer appointed for any religious institution or institutions under direct management and paid officers appointed under schemes settled or deemed to be settled under the Act, and generally their conditions of service;