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State of Odisha - Section

Section 4A in The Orissa Minimum Wages Rules, 1954

4A. Nomination of substitute members

- If a member is not able to attend meeting of the Committee or the Board he shall intimate to the State Government in writing at least a week before the date of the meeting and along side may suggest a substitute in his place for the meeting. The State Government will then take steps to nominate him to attend that meeting. The substitute member shall have all the rights of a member in respect of that meeting.