81A. [ Exercise of option by officers and servants of Municipal area. [Inserted vide Orissa Act No. 23 of 1972.]
(1)Before the constitution of the Local Fund Service, the State Government or, if empowered in that behalf, the concerned Municipality shall furnish detailed information in respect of the conditions of service prescribed for such service to every officer or servant belonging to any class in respect of which such service is to be constituted with a notice requiring him to exercise his option, within such period, not being less than thirty days, as may be specified therein for not being absorbed in such service.(2)Any such officer or servant who fails to exercise his option within the aforesaid period shall be deemed to have opted for being absorbed in the service.(3)Where any such officer or servant exercise his option for not being absorbed in such service within the said period, his services shall stand terminated with effect from the date of constitution of the service.
