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State of Odisha - Section

Section 15 in The Orissa Municipal Corporation Rules, 2004

15. Travelling allowance of Mayor, Deputy Mayor and Corporator.

- The Corporators shall be entitled to receive travelling allowance at the rate and as admissible, to a Group-A officer of the Government and the Mayor and the Deputy Mayor shall be entitled to receive travelling allowance at the rate as admissible to the Commissioner.