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

State of Odisha - Subsection

Section 19(5) in The Orissa Municipal Corporation Rules, 2004

(5)The Corporation may also require a employee to retire from service in public interest at any time after completing thirty years of qualifying service or on attaining the age of fifty years by giving a notice in writing to such employee at least three months before the date on which such employee requires to retire by giving three months pay in lieu of such notice.