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[Cites 0, Cited by 0] [Section 128(2)] [Section 128] [Entire Act]

State of Odisha - Subsection

Section 128(2)(a) in The Orissa Development Authorities Act, 1982

(a)such officer or other employee serving under the existing Planning Authority immediately before the date of the constitution of the Authority as the State Government may decide shall, on and from such date, be transferred to and become an officer or other employee of the concerned Authority with such designations as the concerned Authority may determine and shall hold office by the same tenure, at the same remuneration and on the same terms and conditions of service as he would have held the same, if the existing Planning Authority had not been dissolved and shall continue to do so unless and until such tenure, remunerations and the terms and conditions are duly altered by the Authority :