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State of Odisha - Section

Section 415 in Orissa Municipal Rules, 1953

415.

Save as otherwise provided in these rules or any other rules in force for the time being, the conditions of all officers and servants of a Council shall not be more favourable than those of Government servants of similar standing and status in respect of the following matter, namely:
(a)salary and allowance;
(b)leave and leave salary;
(c)travelling allowance; and
(d)superannuation and retirement.