Section 13 in The Orissa Local Fund Service Rules, 1975
13.
(1)The pay and allowances and all other dues of an employee in the Service, posted or transferred to a Municipality, shall be paid from out of the funds of the concerned Municipality for the period the employee has worked under that Municipality.(2)The leave allowances admissible to an employee shall be paid by the Municipality in which he served last before he proceeded on leave.(3)The transit pay and travelling allowance at the rates admissible under the rules in force will be paid to an employee transferred from one Municipality to another by the Municipality in which he joins duty.
