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State of Odisha - Section

Section 3 in The Orissa Hindu Religious Endowments Rules, 1959

3. Conditions of services.

- The conditions of services of officers referred to in Section 6 of the Act, such as pay, pension, provident fund, leave and travelling allowances shall be regulated by rules obtaining for Government servants and such other rules as the State Government may from time to time make.Rule under Section 19