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[Cites 0, Cited by 1] [Section 82] [Entire Act]

State of Odisha - Subsection

Section 82(1) in Orissa Municipal Act, 1950

(1)No person shall be eligible for employment as an officer or servant of a Municipality if he had, directly or indirectly by himself or his partner or employer or employee, any share or interest in any contract or employment with, by or behalf of the Municipality or was dismissed or discharged for misconduct or inefficiency either from Government service or from the service of a local authority.