Section 129(1) in The Orissa Municipal Corporation Act, 2003
(1)Save as otherwise provided in this-'Act, the classification, methods of recruitment, conditions of service, pay and allowances and discipline and conduct of the officers and employees of the establishment of the Corporation shall be regulated, -(i)in case of Group 'A' and Group 'B' officers, by rules made by the Government from time to time, in this behalf, and(ii)in the case of employees included in group 'C' and Group 'D', by bye-laws made by the Corporation :Provided that the Group 'A' and Group 'B' officers may be removed by Government :Provided further that -(a)the amount of any salary, leave and leave allowances, house rent allowances, carriage hire, travelling allowances or any other allowances, gratuity or pension granted under the said bye-laws shall in no case, without the special sanction of the Government, exceed what would be admissible in the case of Government servants of similar standing and status; and(b)the condition under which such salary and allowances are granted or any leave or pension on superannuation or retirement is sanctioned, shall not, without similar sanction, be more favourable than those for the time being admissible to such Government servants.
