The Orissa Service Code with all its Appendices, except Appendix 1 to 4, 8 and 12 as amended from time to time by the 'Government' shall apply to the employees of a Council. The words 'Government', 'Government servant' and 'Head of Department' wherever they occur except in Chapter I of the Code shall mean the 'Municipal Council', 'Municipal employees' and the 'Chairman' respectively the Executive Officer, Health Officer and Municipal Engineer, as the case may be shall exercise the powers of the Chairman in respect of the posts under their control as laid down in Sections 75, 76 and 78 of the Act.
