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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(l) in The Orissa Municipal Employees' Pension Rules, 1989

(l)"Executive Officer" means the 'officer' appointed under the provisions of the Act and includes the General Secretary of the Orissa State Municipal Council's Union;