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[Cites 0, Cited by 0] [Section 482] [Entire Act]

State of Odisha - Subsection

Section 482(1) in Orissa Municipal Rules, 1953

(1)Gratuity under these rules shall be granted by a Resolution of the Municipal Council, if it is satisfied that the service rendered by the employee was thoroughly satisfactory. In the case where the service of the employee was not thoroughly satisfactory, the Municipal Council shall make such reduction in the amount payable as it thinks proper.