Section 3 in The Orissa Local Fund Service Rules, 1975
3.
(1)The Local Fund Service shall be constituted by the State Government as per the provision in Sub-section (1) of Section 81 of the Act, and shall include such of the posts of the Municipalities as specified by the Government from time to time by order in this behalf.(2)On the constitution of the service under Sub-rule (1), the posts of the equal time-scales having duties and degree of responsibilities of the same nature in Municipalities shall form one cadre.(3)A gradation list of persons in respect of each cadre shall be prepared by the Director of Municipal Administration as per such directions as the Government may issue from time to time.
