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 14] [Entire Act] State of Odisha - Subsection Section 14(1) in The Orissa (State) Council for Child Welfare Rules, 1996 (1)The Chairperson shall have the authority in case of emergency of which he/she shall be judge, to sanction expenditure without reference to the Executive Council.
