(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.]
