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State of Odisha - Section

Section 425 in Orissa Municipal Rules, 1953

425.

Any person eligible for re-employment under Rule 424 shall be entitled to appeal to the authority to whom an appeal from an order dismissing him would lie on the ground that some person who shall have been reemployed later has been re-employed before him. Such appeal shall be preferred within six months after the date on which such other person was re-employed.