Section 51 in The Orissa Panchayat Samiti Act, 1959
51. Appointment of employees of the District Board, Local Board etc., to the Samiti etc.
(1)Notwithstanding anything contained in any law, rule, order or contract in force on the date of constitution of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti the Government may direct that the employees of any District Board, shall be appointed under the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti or the Government according to their qualification and nature of duties assigned to them in the said Board and thereupon soon employees shall cease to be employed of the said District Beard and they shall become employees of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti or the Government, as the case may be such employee shall, as far as practicable, be appointed to posts of a grade or class similar to the one they were holding previously.(2)The appointment under Sub-section (1) shall be deemed to be a. continuation of service of the employee and he shall be entitled to the benefits of his previous service as regards leave or provident fund, which accrued to h,m, before such appointment.
