Section 36D(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)Upon the issue of a notification under Section 36A, the [State] [Substituted by ALO.] Government shall have power, subject to the provisions of Section 143, to make Rules to regulate the classification, methods of recruitment, conditions of service, all pay and allowances, discipline and conduct of the members, or persons deemed to be appointed as members of the Service constituted under such notification and to prescribe the qualification of persons to be employed in such Service and the circumstances for continuance in such employment:Provided that the terms and conditions of service of any person who is deemed to be appointed as a member of the Service referred to in Section 36-A in pursuance of a direction issued under sub-section (2) of Section 36-B shall not be less favourable than those which applied to him on the 1st day of April, 1944; or, in the case of a person appointed as District Engineer of any District Board after that date, on such later date as the [State] [Substituted by ALO.] Government may consider appropriate.
