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[Cites 0, Cited by 0] [Section 420] [Entire Act]

State of Odisha - Subsection

Section 420(3) in Orissa Municipal Rules, 1953

(3)permanent officers or servants in order of juniority Provided that no officer or servants shall be discharged on the abolition of any appointment unless he cannot be provided for otherwise.Explanation. - (1) An appointment, the pay of which is reduced shall be deemed to be abolished within the meaning of this Sub-rule.