Section 36D in The Bihar and Orissa Local Self-Government Act, 1885
36D. Power to make rules as to conditions of service, etc., of the members or the Service of District Engineers.
(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.(2)If any question arises whether the terms and conditions of service applicable to a District Engineer are in contravention of the proviso to sub-section (1), the question shall be decided by the [State] [Substituted by ALO.] Government whose decision shall be final.
