Recruitment to posts and services of the Municipalities and Notified Area Councils as a measure of rehabilitation assistance in case of employees belonging to the said post and services who dies while in service or is permanently incapacitated for rendering further service due to bodily or mental infirmity shall be regulated by the Rehabilitation Assistance Scheme, 1991 published in the resolution of the Government of Orissa in the Housing & Urban Development Department No. 33359-Legis-1-28/91-HUD., dated the 19th August 1991, as amended from time to time.]Chapter-IX The Working of The Provident Fund Maintained by a Council
