Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 402 in Orissa Municipal Rules, 1953 402. The Health Officer appointed by Government for a Municipality, shall function as Health Officer of the Municipality. He may be paid from the Municipal fund a conveyance allowance as may be agreed to by the Municipality and the Health Department.
