Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Municipal Corporation Rules, 2004

(1)The Orissa Local Fund Service employees serving under the Municipal Corporations shall exercise their option specified in Appendix-III, either to be absorbed in Corporation service or to be retrenched from the services of the existing Municipal Corporation, within a period of six month from the date of final publication of these rules in the Orissa Gazette, before the Commissioner.