Section 128(1) in The Orissa Municipal Corporation Act, 2003
(1)The Commissioner shall place before the Standing Committee on Taxation, Finance and Accounts a schedule setting forth the designation and grades of the officers and employees who should, in his opinion, constitute the Corporation establishment and embodying his proposals with regard to the salaries and allowances payable to them :Provided that nothing contained in the schedule or proposals as aforesaid shall be inconsistent with the rules or bye-laws referred to in Sub-section (1) of Section 129.
