Section 128 in The Orissa Municipal Corporation Act, 2003
128. Establishment Schedule.
(1)The Commissioner shall place before the Standing Committee on Taxation, Finance and Accounts a schedule setting forth the designation and grades of the officers and employees who should, in his opinion, constitute the Corporation establishment and embodying his proposals with regard to the salaries and allowances payable to them :Provided that nothing contained in the schedule or proposals as aforesaid shall be inconsistent with the rules or bye-laws referred to in Sub-section (1) of Section 129.(2)The Standing Committee on Taxation, Finance and Accounts may either approve or amend such schedule as it thinks fit and shall place it before the corporation with its remarks, if any.(3)The Corporation shall approve such schedule with or without modification as it thinks fit.(4)The Commissioner shall forward the schedule as approved by the Corporation to the Government for sanction.
