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[Cites 0, Cited by 0] [Section 81C] [Entire Act]

State of Odisha - Subsection

Section 81C(1) in Orissa Municipal Act, 1950

(1)Where the service of any person have been terminated under Sub-section (3) of Section 81-A, he shall, without prejudice to his claims to any leave, provident fund, gratuity or other benefits, if any, as an officer or servant of a Municipal area to which he may be entitled on his retirement or termination of service had the Local Fund Service not been constituted, be paid by the Municipality under which he last served an amount determined in the following manner :
(1) In the case of a permanent employee - Amount to be paid
(a) Where the continuous service rendered by him by the date oftermination exceeds ten years, Pay for the remaining period of service for six monthswhichever is less.
(b) Where such service does not exceed ten years, Pay for the remaining period of service for three monthswhichever is less.
(2) In the case of a temporary employee Pay for one month.
Explanation. - For the purpose of this sub-section, "pay" shall include dearness allowance and other ad hoc additional to pay by way of interim relief that may be admissible.