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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(e) in The Orissa Grama Rakshi Rules, 1969

(e)If the Grama Rakshi offers his explanation the Officer-in-charge of the police-station shall forward it to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. The [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall then forward the paper with his comments to the Superintendent of Police of the district. In case the Grama Rakshi desires to be heard personally he may appear before the Superintendent of police of the district within the period specified and submit his explanation to the [Superintendent of police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] through the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.]. The final orders passed by the [Superintendent of Police of the district] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] shall be communicated to the [Sub-divisional Police-officer] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] who in turn will cause it to be communicated to the Grama Rakshi through the Officer-in-charge of the police-station.