Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 394 in Orissa Municipal Rules, 1953 394. The pay, deputation allowance, dearness allowance, travelling allowance and conveyance allowance of the Executive Officer shall be met from the Municipal Fund and shall be drawn by a salary bill in Form No. IX.
