Odisha Municipal Services (General) Rules, 2016

31. Interpretation:-

If any question arises relating to the interpretation of these rules, it shall be referred to the State Government, whose decision thereon shall be final and binding on all concerned.

[No. 30170-HUD-13-LEGIS-67-POLICY-15-33/2016/HUD.]
By Order of the Governor

G. MATHI VATHANAN
Commissioner-cum-Secretary to Government

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