Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 479] [Entire Act] State of Odisha - Subsection Section 479(2) in Orissa Municipal Rules, 1953 (2)A nomination and also any change therein shall normally be made by an employee during his service :Provided that he may make a fresh nomination in accordance with these rules after retirement but before getting payment.
