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[Cites 0, Cited by 0] [Section 29(1)] [Section 29] [Entire Act]

State of Odisha - Subsection

Section 29(1)(a) in The Orissa Civil Services (Classification, Control & Appeal) Rules, 1962

(a)whether the procedure prescribed in these rules has been complied with and, if not whether such non-compliance has resulted in violation of any provisions of the Constitution or in failure of justice;