(1)Every Municipality may, with the previous sanction of the State Government and subject to the provisions of this Act, and the rules made thereunder, from time to time determine the officers and servants required to be employed by it or by any joint Committee, constituted under Section 61 or by any Committee of the Municipality area and shall fix or alter the number, designation, grades, salaries, fees and allowances payable to such officers and servants.(2)Notwithstanding anything contained in Sub-section (1), the Municipality may, in the case of an emergency, make provisions for temporary employment under it of an officer or servant for a period not exceeding [forty-four days] [Inserted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.];[Provided that the qualification for employment and the salary and allowances in respect of such officer or servant shall not be different from those prescribed in respect of officers or servants of similar cadre:Provided further that the creation of any post for the purposes of the sub-section shall immediately be communicated to the State Government.] [Inserted vide Orissa Act 16 of 1968 w.e.f 1.8.1968.](3)This qualifications of candidates for an employment shall be such as may be prescribed.
