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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Odisha - Subsection

Section 21(1) in The Orissa Municipal Corporation Rules, 2004

(1)A Confidential Character Roll shall be maintained in the form specified in Appendix-II for each officer and employee of the Corporation except Group 'D' employees and the officers of Group 'A' and 'B' those who are on deputation. The officers of Group 'A' and 'B' who are on deputation shall submit their CCRs by self assessment.