Section 10C(8) in Orissa Education Act, 1969

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State of Odisha - Subsection

Section 10C(8) in Orissa Education Act, 1969

(8)Where the services of any person have been terminated under sub-section (5), he shall, without prejudice to his claims to any leave, provident fund, gratuity or other benefits, if any, as an employee of an aided educational institution to which he may be entitled on his retirement or termination of service had he common cadre not been constituted, be paid by the managing committee, or as the case may be, the governing body of the aided educational institution in which he last served, an amount determined in the following manner:-

1. In case of a permanent employee-	Amount to be paid
(a) where the continuous service rendered by him by the date oftermination exceeds ten years.	Pay for the remaining period of service or for six monts,whichever is less;
(b) Where such serves done not exceed ten years.	Pay for the remaining period of service or for three months,whichever is less;
2. In the case of a temporary employee.	Pay for one month.

Explanation. - For the purposes of this sub-section, "Pay" shall include dearness allowance and other ad-hoc additions to pay by way of interim relief that may be admissible.

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State of Odisha - Subsection

Section 10C(8) in Orissa Education Act, 1969