Section 16 in The Orissa Municipal Employees' Pension Rules, 1989
16.
The entire continuous temporary or officiating service under the Council without interruption in the same post or any other post shall count for pension in respect of all categories of employees except in the following cases ;(i)Period of service in the work-charged establishment;(ii)Period of service paid from contingencies;(iii)Where the employee concerned resigns and is not again appointed in service or is removed/dismissed from service;(iv)A probationer who is discharged for failure to pass the prescribed test or examination; and(v)Re-employed pensions, or any person engaged on contract or any person engaged not in whole time employment.
