Section 440(2)(b) in Orissa Municipal Rules, 1953

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State of Odisha - Subsection

Section 440(2)(b) in Orissa Municipal Rules, 1953

(b)

(i)It may be any sum so expressed not less than 6-1¼ of emoluments and not more than 25 per cent.

(ii)Emoluments for the purpose of this rule shall be calculated at the rate payable in respect of the 31st March of the preceding year: