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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Municipal Corporation Rules, 2004

(2)The Corporation shall, on completion of fifty-five years of age, conduct a review in respect of all Corporation employees excepting the deputationists and determine whether such employee shall be allowed to remain in service up to the date of superannuation or retire on completion of fifty-five years in public interest.