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State of Odisha - Section

Section 431 in Orissa Municipal Rules, 1953

431.

Notwithstanding anything provided in any other rules in force for the time being, the Orissa Travelling Allowance Rules as amended from time to time by Government shall be applicable to the officers and servants of a Council in the same manner as those of Government servants of similar standing and status. 'Government', 'Government servant' and 'Head of Department' wherever they occur shall mean respectively the 'Municipal Council', 'Municipal employee' and the 'Chairman'.