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State of Odisha - Section

Section 407 in Orissa Municipal Rules, 1953

407.

The salary, fees and allowances attached to any temporary post created by the Council -
(a)shall not exceed the minimum salary, fees and allowances attached to the permanent post, if any, with similar duties, and.
(b)shall be specified in the resolution of the Council provided that in exceptional circumstances, such as the occurrence of an epidemic, the remuneration permissible under this rule may be exceeded by not more than 25 percent if a person possessing the special qualifications required is not available for less.