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State of Odisha - Section

Section 19 in The Orissa Loan Stipend Fund Rules

19.

In the course of employment under the State Government the candidate shall be paid for such service, such pay and allowances as may be considered suitable by the State Government keeping in view of qualifications of the candidate. In case of such employment the candidate shall be entitled to all the rights and privileges in respect of pay and allowances accorded to the employees of the State Government in accordance with the rules and regulations for the time being in force of the State Government.