Section 119 in The Orissa Municipal Corporation Act, 2003
119. Corporation service.
(1)The Corporation service shall consist of officers and employees specified in Section 117.(2)All officers, employees and servants of Corporation constituted under this Act, including those borne on the Orissa Local Fund Service constituted under the Orissa Municipal Act, 1950 who were in service of the Municipal Corporation or the Municipality existing immediately before the commencement of this Act, shall, except those who are Government servants on deputation to those Corporations or Municipalities, be deemed to belong to the Corporation services :Provided that-(a)the terms and conditions applicable to such officers, employees and servants consequent on their absorption in the Corporation service shall not be less favourable than those applicable to such employees immediately before such commencement in the matter of pay and allowances, leave, pension, gratuity, provident fund and age of superannuation.(b)the services rendered by any such officers, employees or servants under the said existing Municipal Corporation or Municipality, as the case may be, upto such commencement shall be deemed to be the service in the Corporation under this Act and they shall be entitled to count the period of that service for the purpose of seniority, increment, leave,pension, gratuity, and provident fund :Provided further that, any such officers, employees or servants serving under the existing Municipal Corporation or Municipality, as the case may be immediately before the commencement of this Act, shall be given an option to be exercised within such time and in such manner as may be prescribed either to be absorbed in the Corporation services or to be retrenched from the services of the said existing Municipal Corporation or Municipality, as the case may be, on such retrenchment benefits, as may be prescribed.(3)Pay, allowances and pensionary benefits payable to the members of the Corporation services shall be paid out of the Corporation fund;Provided that such pay, allowances and pensionary benefits shall be at par with those payable to incumbents of the comparable posts under the Government.(4)The Government may, at the request of the Corporation, place at its disposal the services of a person in Government service to be employed in its establishment on such terms and conditions as may be determined by the Government and the Corporation shall bear the pay and allowances of each such officer which he may be entitled to receive under the rules of the Government governing his services to which he belongs and also make contribution towards the pension and leave salary of such officer which may be required by conditions of his services under the Government to be made by him or on his behalf.
