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State of Odisha - Section

Section 97 in Orissa Municipal Rules, 1953

97.

The salary bill of the municipal establishment shall be drawn in Form No. IX and the certificate at the foot of the form shall be signed by the Executive Officer. When pay is drawn for a portion of a month only, the rate at which it is drawn and the number of days for which it is claimed shall be stated either against the name of the employee in the body of the bill or in a note at the foot of the page. When any employee is absent from duty and acting arrangements are made in consequence of his absence, the absentee statement in Form No X shall be filled in and enclosed to the bill duly signed by the Executive Officer.