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State of Odisha - Section

Section 9 in The Orissa Local Fund Service Rules, 1975

9. [ [Substituted vide Orissa Gazette Extraordinary No. 1331/15.9.1982-SRO-No. 613/82/ 10.9.1982.]

Subject to the provision made under these rules and any general or special order issued by the State Government in that behalf, appointment to any posts in Service shall be made by the Chairman of that Municipal Council or the Notified Area Council, as the case may be, and a copy of appointment order shall be forwarded to the Director of Municipal Administration.]