Section 61(1) in The Orissa Municipal Employees' Pension Rules, 1989
(1)The initial pay on re-employment shall be fixed at the minimum of the prescribed pay scalp for the post in which an individual is re-employed.In cases where concerned Council considers that the fixation of initial pay of the re-employed employee at the minimum of the prescribed pay scale will cause undue hardship the pay may be fixed at the higher stage by allowing one increment for each year of service which the employee rendered before retirement in a post not lower than that in which he is re-employed with prior approval of the Director.Explanation. - Comparison of posts for the above-mentioned purpose should normally be on the basis of scale of pay but where such comparison results in hardship in individual cases, comparison may also be made with reference to the duties and responsibilities attached to the posts irrespective of scale of pay.
