The Urban Local Bodies (Rehabilitation Assistance) Rules, 2018

 
EXTRAORDINARY 
   PUBLISHED BY AUTHORITY 
No.  679 ,   CUTTACK,    MONDAY,   APRIL   30,   2018/BAISAKHA   10,   1940  
HOUSING & URBAN DEVELOPMENT DEPARTMENT   
NOTIFICATION 
The 28th April, 2018 
S.R.O. No.165/2018—  Whereas, the draft of the Urban Local Bodies (Rehabilitation 
Assistance) Rules, 2018 was published as required by Section 22 read with Section 18 of 
the Odisha Municipal Services Act, 2016  (Odisha Act 7 of 2016) in the Extraordinary issue 
No. 59 , dated the 16th January , 2018 of the Odisha Gazette in the notification of the 
Government of Odisha in the Housing & Urban Development Department No. 1170 -HUD-
MUN-ADM-176/2017/HUD., dated the 12th January, 2018 inviting objections and 
suggestions, from all persons likely to be affected thereby, on or before 12th February, 
2018 ; 
And, whereas, no objection or suggestion has been received in respect of the said 
draft within the date specified; 
 
Now, therefore, in exercise of the powers conferred by Section 22 read with Section 
18 of the Odisha Municipal Services Act, 2016 and in supersession of the Housing & 
Urban Development Department Resolution No.33359 -Legis-I-28/91-HUD., dated the 19th 
August, 1991 except as respect things done and action taken, the State Government do 
hereby make the following rul es to regulate recruitment to posts under different Urban 
Local Bodies as a measure of Rehabilitation Assistance, namely:—  
 
1. Short title and Commencement. :—  (1) These rules may be called the Urban 
Local    Bodies (Rehabilitation Assistance) Rules, 2018. 
 
         (2) They shall come into force on the date of their publication in the Odisha Gazette. 
 
2. Definition :—  The words and expressions used in these rules shall have the 
same meaning as respectively assigned to them as in the Odisha Municipal Services Act, 
2016 and rules made thereunder. 
 

2 
 
3. Application of the rules applicable to the Government employees :—  The 
provisions of the O.C.S. (Rehabilitation Assistance) Rules, 1990 as amended from time to 
time shall, mutatis and mutandis, be applicable to a member of the family of the 
employees of the Urban Local Bodies who die while in service. 
 
4. Issue of Inst ructions and removal of doubts: —  (1) The Government in 
Housing & Urban Development Department may issue such instruction not inconsistence 
with the provisions of the Odisha Municipal Services Act and rules made thereunder, as 
they consider necessary, in or der to carry out the provision of the rules made applicable 
under rule 3. 
 
       (2) In case of any doubt or difficulty arises, the matter may be referred to the 
Government in Housing & Urban Development Department for decision. 
 
[No.10370–HUD-13-LEGIS-67-POLICY-15-11/2018/HUD.] 
By Order of the Governor 
 
G. MATHI VATHANAN 
Commissioner-cum-Secretary to Government 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
 
Printed and published by the Director, Printing, Stationery and Publication, Odisha, Cuttack-10 
Ex. Gaz. 156-173+500 

‹ Prev All Odisha acts Next ›