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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(1) in The Nabakrushna Choudhury Centre for Development Studies Employees Pension Fund (Establishment & Administration) Rules, 1997

1.1The Nabakrushna Choudhury Centre for Development Studies, Bhubaneswar Pension Fund constituted under Rule 45 & 46 of the Nabakrushna Choudhury Centre for Development Studies Service Condition & Retirement Benefit Rules, 1997 (herein after called regulation read with Rule 21 of the Centre's Bylaw approved by Government of Orissa Education Department), shall be administered and operated by the Controller of Accounts, Orissa (hereinafter referred to as Controller), subject to Control of Finance Department, of Government, of Orissa.