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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in The Orissa (State) Council for Child Welfare Rules, 1996

(3)The Chairperson may nominate/appoint a person to act as the Joint Secretary of the State Council. The Joint Secretary shall perform such functions as may be assigned or delegated to him from time to time by the Member-Director.Office Bearers of the State Council