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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(2) in The Orissa Grama Rakshi Act, 1967

(2)When the appointing authority passes an order suspending, fining or dismissing any Grama Rakshi under Sub-section (1) he shall record such order with the reasons therefor and note of the enquiry in writing and no such order shall be passed unless the Grama Rakshi concerned has been given an opportunity of being heard in his defence.