Section 119(4) in The Orissa Municipal Corporation Act, 2003
(4)The Government may, at the request of the Corporation, place at its disposal the services of a person in Government service to be employed in its establishment on such terms and conditions as may be determined by the Government and the Corporation shall bear the pay and allowances of each such officer which he may be entitled to receive under the rules of the Government governing his services to which he belongs and also make contribution towards the pension and leave salary of such officer which may be required by conditions of his services under the Government to be made by him or on his behalf.
