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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

(1)The Managing Director shall ordinarily be entitled to travelling allowances for the journeys performed in the service of the Corporation as per Travelling Allowance Rules of the State Government for officers of equivalent grade. The State Government may, however, allow a different rate of travelling allowance to Managing Director, as and when necessary.