Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Odisha - Subsection Section 4(5) in The Orissa Development Authorities Rules, 1983 (5)The power in respect of granting leave to Vice-Chairman and the whole-time members shall be exercised by such authority or authorities as may be determined by Authority.
