Section 25(1) in The Orissa Municipal Corporation Rules, 2004
(1)The Orissa Service Code with all its Appendices, except Appendices 1 to 4, 8 and 12 as amended from time to time by the Government shall apply to the Group 'A' and 'B' employees of Corporation Services. The words 'Government', 'Government servant' and 'Head of Department' wherever occur except in Chapter I of the Code shall mean respectively the 'Mayor', 'Corporation Employees' and 'Commissioner'.
