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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(2) in The Orissa Local Fund Service (Pension) Rules, 1980

(2)If the substantive post held by an employee is abolished within the meaning of Rule 30 but the employee is at the time on special duty or is, on abolition of the said post, deputed on special duty shall qualify for pension but the duty must be special.Chapter-IV Rules for reckoning service