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State of Odisha - Section

Section 81C in Orissa Municipal Act, 1950

81C. Consequences of termination of service.

(1)Where the service of any person have been terminated under Sub-section (3) of Section 81-A, he shall, without prejudice to his claims to any leave, provident fund, gratuity or other benefits, if any, as an officer or servant of a Municipal area to which he may be entitled on his retirement or termination of service had the Local Fund Service not been constituted, be paid by the Municipality under which he last served an amount determined in the following manner :
(1) In the case of a permanent employee - Amount to be paid
(a) Where the continuous service rendered by him by the date oftermination exceeds ten years, Pay for the remaining period of service for six monthswhichever is less.
(b) Where such service does not exceed ten years, Pay for the remaining period of service for three monthswhichever is less.
(2) In the case of a temporary employee Pay for one month.
Explanation. - For the purpose of this sub-section, "pay" shall include dearness allowance and other ad hoc additional to pay by way of interim relief that may be admissible.
(2)For the purpose of calculating gratuity, if any, payable to any permanent employee whose services have terminated under Sub-section (3) of Section 81-A, the period of qualifying service of such employees shall be increased by the period calculated on the basis provided hereunder -
      Period to be added
1. Where the period of actual qualifying service does not exceedfive years ... One year
2. Where such period exceeds five years but does not exceed tenyears ... Two years
3. Where such period exceeds ten years but does not exceedfifteen years ... Three years
4. Where such period exceeds fifteen years ... Four years