Section 25 in The Orissa Municipal Corporation Rules, 2004
25. Service Conditions.
(1)The Orissa Service Code with all its Appendices, except Appendices 1 to 4, 8 and 12 as amended from time to time by the Government shall apply to the Group 'A' and 'B' employees of Corporation Services. The words 'Government', 'Government servant' and 'Head of Department' wherever occur except in Chapter I of the Code shall mean respectively the 'Mayor', 'Corporation Employees' and 'Commissioner'.(2)Notwithstanding any thing contained in any other rule in force for the time being, the Orissa Travelling Allowance Rules as amended from time to time by the Government shall apply to such employees of Corporation Services in the same manner as those of Government servants of similar standing and status.(3)Provisions of the Orissa Government Servant's Conduct Rules, 1959 shall mutates mutandis apply to the Corporation employees.(4)The Commissioner or any officer authorised by the Commissioner shall have the power to sanction travelling allowance, leave, annual increment and medical advance etc. of the Corporation employees including the employees on deputation, wherever necessary. The Major shall sanction the TA and DA etc. of the Mayor, Deputy Mayor and the Corporators.(5)In the matter of taking disciplinary action against an employee in Corporation Service the procedure laid down in the Orissa Civil Services (Classification, Control and Appeal) Rules, 1962 shall be followed.(6)Reservation of vacancies in the posts and services for the candidates belonging to Schedule Caste, Scheduled Tribes, Backward Class of Citizens and Women under the Corporation establishment shall be in the manner as applicable to the posts and services in the Government from time to time.
