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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4) in The Orissa Municipal Corporation Rules, 2004

(4)The Commissioner or any officer authorised by the Commissioner shall have the power to sanction travelling allowance, leave, annual increment and medical advance etc. of the Corporation employees including the employees on deputation, wherever necessary. The Major shall sanction the TA and DA etc. of the Mayor, Deputy Mayor and the Corporators.