Section 62A(2)(b) in Orissa Municipal Act, 1950

[Cites 0, Cited by 0] [Section 62A(2)] [Section 62A] [Entire Act]

(b)four members to be nominated by the State Government, as follows:

(i)a Minister in the Council of Ministers of the State, who shall be the Chairperson;

(ii)the Collector of the district, who shall be the Vice-Chairperson;

(iii)the Chairperson of the Zilla Parishad in the district;

(iv)the Chairperson of the Municipality in the district;

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