Section 119(2) in The Orissa Municipal Corporation Act, 2003
(2)All officers, employees and servants of Corporation constituted under this Act, including those borne on the Orissa Local Fund Service constituted under the Orissa Municipal Act, 1950 who were in service of the Municipal Corporation or the Municipality existing immediately before the commencement of this Act, shall, except those who are Government servants on deputation to those Corporations or Municipalities, be deemed to belong to the Corporation services :Provided that-(a)the terms and conditions applicable to such officers, employees and servants consequent on their absorption in the Corporation service shall not be less favourable than those applicable to such employees immediately before such commencement in the matter of pay and allowances, leave, pension, gratuity, provident fund and age of superannuation.(b)the services rendered by any such officers, employees or servants under the said existing Municipal Corporation or Municipality, as the case may be, upto such commencement shall be deemed to be the service in the Corporation under this Act and they shall be entitled to count the period of that service for the purpose of seniority, increment, leave,pension, gratuity, and provident fund :Provided further that, any such officers, employees or servants serving under the existing Municipal Corporation or Municipality, as the case may be immediately before the commencement of this Act, shall be given an option to be exercised within such time and in such manner as may be prescribed either to be absorbed in the Corporation services or to be retrenched from the services of the said existing Municipal Corporation or Municipality, as the case may be, on such retrenchment benefits, as may be prescribed.
