5. Salary and other conditions of the service of officers and staff.
(1)The persons in service of the Government who are deputed to the Board shall get their grade pay and other allowances admissible to them under the rules in force in Orissa for deputation of such persons.(2)Persons appointed by the Board to the posts for its own office and subordinate offices, as far as practicable, be allowed to draw such scales of pay and allowances as are admissible in respect of comparable posts in the offices of the Heads of Departments and its subordinate offices.(3)The service rules in regard to age-limit, leave, allowances, discipline, [conduct and retirement benefits including pension] [Substituted vide Orissa Gazette Extraordinary No. 229/1990.] [and seniority] [Inserted vide SRO No. 468/24-5-1973.] applicable from time to time to the Government employees shall apply to the officers and employees of the Board.(4)The Board shall, having due regard to the efficiency, have power to give higher starting pay to any of its officers or employees and relax the age-limit in respect of direct recruits with the prior approval of the Government.
