81. Power of State Government to create a Local Funds Service.
(1)Notwithstanding anything contained in this Act, [but subject to the provisions of Section 81-A, 81 -B and 81-C] [Inserted vide Orissa Act No. 23 of 1972.] [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] the State Government may, by notification, constitute any class of officers or servants of Municipal areas [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] into a Local Fund Service for the State of Orissa :Provided that no notification shall be issued under this sub-section [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] the Municipal areas concerned have been consulted in respect of thereof.(2)[ The State Government shall, subject to the provisions of Section 392, have power to make rules to regulate the classification, methods of recruitment, conditions of service, pay and allowances, discipline and conduct of the officers and servants belonging to the Local Fund Service and such rules may vest jurisdiction in relation to such service in the State Government or in such other authority or authorities as may be prescribed therein :Provided that the terms and conditions of services prescribed under such rules in respect of the officers and servants who, on the constitution of the Local Fund Service have been absorbed therein, shall not in any way be less favourable than the terms and conditions which were applicable to them immediately prior to such constitution.] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.](3)[ The State Government shall have power to transfer any officer or servant of the Local Fund Service working under a Municipal area to the service of any Municipal area.] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.](4)The State Government shall have power to issue such general or special directions as they may think necessary for the purpose of giving due effect to transfer made under Sub-section (3).
