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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

(1)The Managing Director, who is a Government servant on deputation to the Corporation, so long as he is in Government service, shall on the recommendations of the Corporation, be subject to disciplinary actions by the Government according to rules applicable to Government officer.