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State of Odisha - Section

Section 11 in The Orissa Local Fund Service Rules, 1975

11. [ [Substituted vide SRO No. 564/13.7.1981.]

(1)Subject to the provisions of the Act, in the matter of appointment, promotion, confirmation, retirement and maintenance of Service Book and Confidential Character Rolls, the provisions of the rules shall be applicable to the service so far as they are not inconsistent with these rules.
(2)The conditions of service of the employees of the Service shall also be regulated by the provisions contained in the rules and the Director of Municipal Administration shall have the power of a 'Head of Department' of the service not inconsistent with powers of the Chairman as provided in the rules.]Chapter-IIIDiscipline and conduct