Section 26 in The Orissa Municipal Corporation Rules, 2004
26. Local Fund Service Employees.
(1)The Orissa Local Fund Service employees serving under the Municipal Corporations shall exercise their option specified in Appendix-III, either to be absorbed in Corporation service or to be retrenched from the services of the existing Municipal Corporation, within a period of six month from the date of final publication of these rules in the Orissa Gazette, before the Commissioner.(2)The option form duly filled in shall be submitted before the Commissioner and the Commissioner with his signature on such Form, shall forward the same to the Government.(3)Those employees, who shall exercise their option to be retrenched from the Corporation Services, shall be posted to the Municipalities where there are vacancies in the respective posts held by them.Chapter-IV Finance Rules
