(1)Notwithstanding anything contained in this Act, [but subject to the provisions of Section 81-A, 81 -B and 81-C] [Inserted vide Orissa Act No. 23 of 1972.] [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] the State Government may, by notification, constitute any class of officers or servants of Municipal areas [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] into a Local Fund Service for the State of Orissa :Provided that no notification shall be issued under this sub-section [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] the Municipal areas concerned have been consulted in respect of thereof.
