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State of Odisha - Section

Section 33 in The Orissa Veterinary Council Rules, 1997

33. Other Committees.

- The powers and functions of other Committees and the number of its members shall be determined at the time of the constitution of the Committees and unless the State Council otherwise specifies, each committee shall have full power, within the sphere of the functions assigned to it, to take decision :Provided that its decisions shall be subject to ratification by the State Council in the following cases, namely :
(a)where matters of policy are involved;
(b)where the Committee's decision involve an expenditure on items exceeding Rs. 1,000 (One thousand) per annum from out of the sanctioned budget; and
(c)where according to the provisions of the Act, rules approval/sanctions of the State Council are necessary.