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State of Odisha - Section

Section 4 in The Orissa Industrial Housing Rules, 1969

4. Nomination of substitute members.

- If an official member is unable to attend a meeting of the Advisory Committee, the State Government shall, by notice in writing addressed to the Chairman of the said Committee, nominate a substitute in his place to attend that meeting. Such a substitute member shall have all the rights of a member in respect of that meeting only.