LexThe Odisha Municipal Services (General) Rules, 2016
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EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 2389, CUTTACK, SATURDAY, DECEMBER 24, 20 16/PAUSA 3, 1938
HOUSING & URBAN DEVELOPMENT DEPARTMENT
NOTIFICATION
The 24th December, 2016
S.R.O. No. 643 /2016 — In exercise of the powers conferred by Section 22 o f the
Odisha Municipal Services Act, 2016 and in superses sion of the Rules/ Regulations/
Orders/ instruction; except as respects things done or omitted to be done before such
supersession, the State Government do hereby makes the following rules regulating the
method of recruitment and conditions of service of the persons appointed to the Odisha
Municipal Services, namely:—
CH CH CH CHAPTER PTER PTER PTER –– –– II II
PRELIMINARY
1. Short Title and Commencement :— (1) These rules may be called the Odisha
Municipal Services (General) Rules, 2016.
(2) They shall come into force from the date of their p ublication in the
Odisha Gazette .
(3) These rules shall apply to all persons covered under the services constituted
under section 3 of the Act except the categories of persons employed in Work Charged
establishment or menial establishment or on daily w ages or on contract or consolidated
pay or the employment is casual in nature.
2. Definitions:— (1) In these rules, unless the context otherwise requires:—
(a) ‘Act’ means the Odisha Municipal Services Act, 2016;
(b) ‘Appointed on probation’ or ‘Appointed on offic iating basis’ means appointed
on trial, awaiting confirmation;
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(c) ‘Appointing Authority’ means the authority empowered to make appointments
under rule 7;
(d) ‘Commissioner’ means Commissioner of a Municipal Corporation;
(e) ‘Deputy Commissioner’ means Deputy Commissioner of a Municipal
Corporation;
(f) ‘District’ means a Revenue District;
(g) ‘Employee’ or ‘Municipal Employee’ means officers and other personnel
covered under these rules;
(h) ‘Ex-Servicemen’ means persons as defined in the Odi sha Ex-Servicemen
(Recruitment to State Civil Services and Posts) Rules, 1985;
(i) ‘Joint Commissioner’ means Joint Commissioner of a Municipal Corporation;
(j) ‘LFS’ means Odisha Local Fund Service and relates to the existing
employees in the Municipalities and Notified Area Coun cils whose services
are governed under the Odisha Local Fund Service Rules, 1975;
(k) ‘Municipal Services or Municipal Cadre’ means and i ncludes ‘all eight
services as specified under section 3 of the Act;
(l) ‘Officer’ means personnel employed in administrat ive, executive or
managerial capacity in Urban Local Bodies in Group-A an d Group-B
services;
(m) ‘Personnel’ means officers and employees recruited or absorbed under the
Odisha Municipal Services Act, 2016 and rules made thereunder;
(n) ‘Persons with Disabilities’ means persons who have been granted with
Disability Certificates by the Competent Authority as p er provisions of the
Persons with Disabilities (Equal Opportunities, Protecti on of Right and Full
Participation) Odisha Rules, 2003;
(o) “Recruitment Rules” means recruitment rules to be fr amed for respective
services constituted under section 3 of the Act;
(p) ‘Scheduled Castes and Scheduled Tribes’ shall have r eference to the
Scheduled Castes and Scheduled Tribes specified in the
Constitution(Scheduled Castes) Order,1950 and the Con stitution
(Scheduled Tribe) Order,1950,as the case may be made u nder Article, 341
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and 342 of the Constitution of India, respectively and as amended from
time to time.
(q) ‘SEBC’ means the Socially and Educationally Ba ckward Classes of citizens
as defined in clause (a) of Section 2 of the Odisha Sta te Commission for
Backward Classes Act, 1993;
(r) ‘Section’ means a particular sectio n of t he Odisha Municipal Services Act,
2016;
(s) ‘Selection’ means selection in accordance with the provisions of t he Odisha
Municipal Services Act, 2016 and the rules made thereunder by the
Commission or Service Selection Committee which may inclu de the Odisha
Municipal Services Recruitment Board;
(t) “Service” means the Odisha Municipal Service;
(u) ‘Sportsperson’ means persons who have been issued with identity card as
Sportsperson by the Director, Sports as per Resolution No.24808/Gen., dated
the 18th November, 1885 of General Administration Department;
(v) ‘ULB’ means ‘Urban Local Body’, i.e. Municipal Corporation or Municipality or
Notified Area Council (NAC) in the State of Odisha; and
(w) ‘Year’ means the Calendar Year.
(2) All other words and expressions used in these r ules but not specifically defined
shall, unless the context otherwise requires, have the same meaning as respectively
assigned to them in the Odisha Municipal Services Act, 2016 or the Odisha Service Code.
3. Constitution of Cadre:— The Municipal Services constituted under section 3 of
the Act shall each, form different state cadres.
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CHAPTER – II
PROVISIONS RELATING TO CADRE STRENGTH, GROUPING OF POSTS
APPOINTING AUTHORITY AND JURISDICTION OF CADRE ETC.
4. Cadre Strength .— (1) The initial cadre strength of different category of se rvice
consisting of different posts shall be as notified by the Government.
(2) Government shall have power to increase the cadre stren gth with concurrence
of the Finance Department from time to time by noti fication in the official gazette for
bringing in efficiency in urban governance and service delivery.
(3) The Cadre Strength shall be determined by requirement of personnel in different
categories of Urban Local Bodies in Odisha as defined in Section 4 of the Act.
(4) The number of posts to be filled up during a particular Financial Year shall be as
decided by the Government taking into consideration the citizen service requirement, need
for effective cadre management and administrative convenience.
5. Designation of Posts: — The designation of various categories of posts under
Odisha Municipal Services shall be notified by the Government in official Gazette.
6. Grouping of Posts :— Grouping of various categories of posts as Group A, B or
C with their pay scale in the Urban Local Bodies shall be similar to the classification made
by the Government in General Administration Departmen t for the State Government
employees.
7. Appointing Authority and Jurisdiction of Munici pal Services— (1) The
Director, Municipal Administration in the Housing & Urb an Development Department shall
be the Appointing Authority for all categories of post s under the Odisha Municipal
Services;
(2) The Officers and employees recruited under these service s can be posted,
transferred or deputed to any Urban Local Bodies in the State; and
(3) The procedure for absorption of the existing employe es in posts with
comparable duties at appropriate level shall be formulated by a committee to be appointed
by the Government and shall be notified after approval of the Government.
8. Status of Personnel and Salary :— (1) The employees appointed under any
service constituted under the Act shall be ULB employees.
(2) The Urban Local Bodies concerned shall be responsible to meet the salaries,
allowances and other financial benefits of the personnel posted in the Urban Local Bodies.
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9. Other Service Conditions :— The pay, grade pay, increment, allowances, age
of superannuation, review of cases for pre-mature retir ement or otherwise of the officers
and employees of Odisha Municipal Service shall be gover ned by the rules or instructions
as applicable to the State Government officers and emp loyees subject to approval of the
Government in Housing & Urban Development Department.
10. Provision of certain rules of the Government to apply to the employees:—
(1) Except as otherwise, expressly provided in these rules ,—
(a) the general condition of service as provided in the Odisha Service Code,
(b) the Odisha Government Servant Conduct Rules, 1989 ,
(c) the Odisha Leave Rules, 1966,
(d) the procedure for institution of disciplinary proc eedings and its finalization under
the provisions of the OCS (CCA) Rules, 1962,
(e) the OCS (Rehabilitation Assistance) Rules, 1990 and
(f) the Odisha Travelling allowance Rules
shall mutatis mutandis , be applicable to the officers and employees as amende d
from time to time.
(2) All officers and employees recruited under differen t services constituted under
the Act and rules made thereunder come under the Restr uctured Defined Contribution
Pension Scheme - 2005 of Govt. of Odisha.
(3) The existing officers and employees under Corporati on Service, LFS or Other
than LFS recruited before 1st January, 2005 will com e under prevailing pension scheme
as is applicable to the Municipal Corporation/Municipality/NAC concerned.
11. Posting and Transfer :— (1) The posting and transfer of the employees of the
Odisha Municipal Service shall be made observing the pr inciples as enumerated in sub-
rule (2):
Provided that any of these principles may be relaxed b y order of Government in
public interest, on administrative grounds mentioning d etail reasons to be recorded in
writing.
(2) (a) No Officer or employee shall be allowed to remain in a particular ULB for
more than three years.
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(b) Officers or employees should ordinarily be transferr ed after completion of three
years in a station; provided that the authorities may tr ansfer them before completion of
three years in a station at any time, if it is consider ed necessary in the public interest or
administrative grounds.
(c) Officers and employees may be allowed to be posted i n their home Districts two
years before their retirement subject to availability of vacancy.
(d) Officers and employees completing six years of total s ervice in the ULBs in the
Districts of Koraput, Rayagada, Malkangiri, Nawarangpur , Kalahandi, Nuapada, Bolangir,
Sonepur, and Kandhamal and in the Integrated Tribal Development Agency areas, may be
allowed to be posted in their home Districts/ ULBs of th eir choice subject to availability of
vacancy.
12. Training and Departmental Examination :— The Officers and employees of
different services shall be required to pass Departmental Examination during their
probation period and they shall undergo regular cours e or refresher course of institutional
and in service trainings as may be prescribed separately by the Government.
13. Procedure for Direct Recruitment: — (1) The Director shall intimate to the
Government in Housing & Urban Development Department e ach year preferably in the
month of January the categorywise vacancy position in resp ect of Group A, Group B and
Group C posts required to be filled up by direct recruitment.
(2) On receiving the Government approval, the Directorate of Municipal
Administration shall initiate the process of recruitmen t through the Commission, or the
Service Selection Committee or a Committee notified by the Government as the case may
be in accordance with the provisions made in this respect in different recruitment rules.
(3) The posts coming under the category of direct recruitm ent in Group A, Group B
and Group C in different services, shall be filled up t hrough a combined or separate
competitive examination and to be conducted by the Com mission or the service selection
committee or the committee notified by the Government as specified in respective
recruitment Rules.
14. Constitution of “Odisha Municipal Services Recr uitment Board” under the
Directorate of Municipal Administration .— (1)The Government in the H. & U.D.
Department shall constitute the ‘Odisha Municipal Servi ces Recruitment Board’ under the
Chairmanship of the Secretary, Housing & Urban Develop ment Department to conduct
direct recruitments to the specific posts under Odisha Mun icipal Services for all Municipal
Corporations, Municipalities and Notified Area Councils of Odisha.
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(2) The Director, Municipal Administration shall be th e Vice-Chairman and Member-
Convener of the Board.
15. Appointment by Promotion .— (1) The promotion to different Odisha Municipal
Services at Group-A, Group-B and Group-C levels shall commence only after giving an
option to the existing employees of the Corporation Se rvice, LFS, Other than LFS to join
the Municipal Cadre at the appropriate level, subject to the condition that they have
requisite minimum qualification and experience, if a ny, as required and being found
suitable by the Government:
Provided that in case a higher qualification of a base level post held by a person, is
prescribed in the respective recruitment rules it shall not affect the person holding the post
before commencement of these rules.
(2) All promotions shall be on the basis of merit- cum -suitability in all respect with
due regard to seniority and subject to the following conditions, namely:—
(a) Reservation in promotion for persons belonging to various categories as
provided by the Government;
(b) Having the minimum qualification and experience as prescribed in
respective recruitment rules;
(c) Having completed the ad hoc period, if any, and the probation period
satisfactorily;
(d) Appointments by promotions may be made on ad hoc basis for a period of
one year, which may for reasons to be recorded in wr iting, be extended by
the Appointing Authority for a further period not exceeding one year;
(e) At the end of the term of such ad hoc appointment or the extended period
of ad hoc appointment, as the case may be, the Appointing Auth ority shall
consider the suitability of the person so promoted to h old the post to which
he was promoted;
(f) Where the Appointing Authority considers that t he work of the person so
promoted during the period of such ad hoc appointment is satisfactory it
shall, as soon as possible, issue an order declaring the pe rson to have
satisfactorily completed the period of officiating, and such an order, shall
have effect from the date of expiry of the period of ad hoc appointment;
(g) If at the end of the term of ad hoc appointment the Appointing Authority
considers that the person is not suitable for the post to which he is
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promoted it shall, by order, revert the person to the post which he held prior
to his promotion;
(h) A person shall not be considered to have satisfactoril y completed the
period of ad hoc appointment unless a specific order to that effect is
passed:
Provided that if order under clause (g) is n ot passed or the period of
officiating is not extended under clause (d) within thre e months or expiry of
the period of ad hoc appointment he shall be deemed to have satisfactorily
completed the period of officiating;
(i) A person who have been declared to have satisfactoril y completed his
period of ad hoc appointment under clause (d) or deemed to have
satisfactorily completed the period of such appointment u nder clause (h),
shall be continued as a full member of the service and confirmed in the
group or category for which he was promoted at the e arliest opportunity in
any substantive vacancy which may exist or arise in the pe rmanent cadre
of such Group or category:
Provided that where the appointment is made by promotion to a
temporary post in any service, the person shall be contin ued on ad hoc
basis in the temporary post in any service subject to the period prescribed
under clause (d) and in case of further requirement th e Appointing
Authority may consider and extend the period on the s ame terms and
condition;
(j) Notwithstanding anything contained in this rule n o case shall be considered
for promotion unless the Committee constituted under r ule16 recommends
and on such recommendation regular promotion may be m ade, after such
recommendation is approved by the Competent Authority under rule 17;
and
(k) Wherein promotion is made from heterogeneous posts, it is necessary to
prepare a combined gradation list for the purpose of co nsideration by the
committee on the basis of date of appointment in the feeder grade post.
16. Constitution of Departmental Promotion Committe e :— (1) There shall be
constituted a Departmental Promotion Committee consistin g of the following members to
consider the cases of promotion from Group-B to Group-A namely:—
(a) (i) Secretary, H & UD Deptt. – Chairperson
(ii) Director, Municipal Administration – Member
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(iii) Representative from Schedule Tribe and
Schedule Caste Development Department
not below the rank of under Secretary from
Schedule Tribe & Schedule Caste Development
Department – Member
(iv) One Commissioner of any Municipal
Corporation nominated by the Chairman – Member
(v) Deputy Secretary/Under Secretary of Housing &
Urban Development Department dealing with
the Municipal Cadre –Member Convener
(vi) Representative from the General Administration
Department not below the rank of Deputy Secretary-Member
(b) Group-C to Group-B and within Group ‘C’ and Group ‘B’ namely:—
(i) Director Municipal Administration – Chairperson
(ii) Representative from Schedule Tribe &
Schedule Caste Development Department
not below the rank of under Secretary from
Schedule Tribe & Schedule Caste Development
Department –Member
(iii) One Commissioner of any Municipal Corporation – Member
(iv) Deputy Secretary/Under Secretary of Housing &
Urban Development Department dealing with
the Municipal Cadre –Member Convener
Provided that in case of promotion or selection of ca ndidates to Engineering
service, the Chief Engineer, Civil, Roads, Buildings, or Public Health of Odisha shall be
included as a Member as nominated by the Chairperson.
(2) The recommendation of the Committee shall be valid and can be operated upon,
notwithstanding the absence of any one of its members other than the Chairperson:
Provided that the member so absenting was duly invited to attend the meeting of
the Committee and majority of members of the Committee attended the meeting.
17. Concurrence of Government on Promotion of Emplo yees:— (1) The
recommendations of the Departmental Promotion Commit tee shall be referred to the
Housing & Urban Development Department for approval of the Government and in case of
promotion within Group ‘C’ for approval of the Secret ary to Government, Housing & Urban
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Development Department along with a list of all eligi ble candidates, including those who
have not been recommended together with the service pa rticulars relating to their
academic qualification, experience, if any.
(2) The Government or the Secretary, as the case may b e, shall consider the list
along with the service particulars received and accord app roval of the recommendation for
promotion by the Departmental Promotion Committee.
18. Selection List :— (1) The list so concurred by the Government ordinarily be in
force for a period of one year from the date of concur rence by the Government or until
another selection list is prepared afresh; whichever is earlier.
(2) Appointment to any post in the services shall be i n the order in which their
names appear in the selection list.
19. Method of Recruitment and Minimum Qualificati ons:— (1) In respect of
each category of posts, the pay band, method of recruit ment and minimum educational
qualification shall be as prescribed in the respective recruitment rules.
(2) Besides the minimum educational qualification to b e prescribed under sub-rule
(1) a candidate , in order to be eligible for appea ring at the competitive examination,
must,—
(a) be a citizen of India.
(b) be able to speak, read, and write Odia and shall have Odia as a language
subject in the H.S.C. Examination or an equivalent exam ination or has
been declared to have passed a test in Odia language eq uivalent to the
Middle School standard conducted by the School & Mass Ed ucation
Department of the Government of Odisha.
(c) be under thirty-two years and over twenty-one year s of age on the 1st day
of January of the year in which applications are invited:
Provided that the maximum upper age-limit in case of candidates belonging to
women, Scheduled Caste and Scheduled Tribe, Socially an d Economically Backward
Classes, Ex-Servicemen and Person with disability shall be relaxed as per the rules
framed or instructions issued by the State Government in this respect.
(d) have not more than one spouse living, if marrie d:
Provided that the State Government may, if satisfied th at such marriage is
permissible under the personal law applicable to such p erson or there are other grounds
for doing so exempt any person from the operation of this Rule.
(e) be of good character
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(3) Where applications have not been invited by the Com mission/ Service Selection
Committee during any particular year to fill up the vacancies of that year, the applicants
who would have been eligible to compete at the examin ation had the applications been
invited by them during that year, shall be eligible to compete at the examination held in the
subsequent year.
(4) In support of proof of age, the certificate of t he H.S.C. Examination or an
equivalent examination or a certificate recognized by a n Indian University as equivalent
thereto shall be accepted by the Appointing Authority.
(5) All candidates recruited to the Municipal Servic e by direct recruitment or by
promotion or by selection or by absorption must have t he basic computer operating
knowledge for making data entry in MS Word and Excel formats, All supervisory
authorities must ensure this before allowing the first annual increment of all the employees
after joining the Municipal Services Cadres.
20. Reservation :— Notwithstanding anything contained in these Rules, reservation
of vacancies or posts, as the case may be, for, —
(1) Schedule Castes and Scheduled Tribes shall be made i n accordance with the
provisions of the Odisha Reservation of Vacancies in Posts and Services(for Scheduled
Castes and Scheduled Tribes) Act,1975 and rules made there under;
(2) SEBC, Women, Sportsperson, Ex-servicemen and Persons with Disabilities
shall be made in accordance with the provisions made unde r such rules, orders or
instructions issued in this behalf by the Government from time to time.
21. Eligibility of Government Employees to Appear i n the Examination :— (1)
Government employees, whether temporary or permanent, are eligible to appear in the
competitive examination provided they possess the requisi te qualifications and are within
the prescribed age-limit.
(2) Applications from Government employees, shall, however be submitted through
proper channel.
22. Payment of Examination Fee:— No application shall be considered, unless it
is accompanied by a Bank Draft, or any other mode of p ayment including e-payment as
provided in the advertisement as decided by the Commission or the Service Selection
Committee, as the case may be:
Provided that a candidate belonging to the Scheduled Castes or Scheduled Tribes
or Persons with Disabilities category is exempted from p ayment of any fee, and a
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candidate belonging to the SEBC or Women or Sportspe rson category shall pay 50% of
the prescribed fee rounded upto the next ten rupees:
Provided further that no claim for refund of the fee s shall, in any circumstances be
entertained.
23. Medical Fitness :— (1) A candidate must be of good mental condition and
bodily healthy and free from any physical defect likel y to interfere with the discharge of his
duties as an Officer/employee of the Service.
(2) A candidate, who after such medical examination as the Government may
decide, is not found to satisfy these requirements, shall not be appointed to the service.
Any candidate called for the personality test by the D irector, Municipal Administration may
be required to undergo medical examination. No fee shall be payable for such Medical
examination.
24. Identity of Candidates :— Candidates shall submit two copies of their recent
passport size self attested photographs, one of which s hall be affixed on the first page of
the application form and the remaining one shall be firmly attached to it.
25. Grounds of Disqualification of Candidates :— (1) No candidate who is or has
been declared by the Director, municipal Administration to be guilty of, –
(a) Obtaining support for his/her candidature by any means; or
(b) Impersonation; or
(c) Procuring impersonation by any person; or
(d) Submitting fabricated documents or documents which have been
tampered with; or
(e) making statements which are incorrect or false or suppressing material
information; or
(f) resorting to any other irregular or improper me ans in connection with his
candidature for the examination; or
(g) using unfair means during the examination; or
(h) writing irrelevant matter including obscene languag e or pornographic
matter in the script(s); or
(i) misbehaving with the fellow examinees or the invigi lators in any manner
in the examination hall; or
(j) harassing or causing bodily harm to the staff emplo yed/engaged by the
Director, Municipal Administration for the conduct of the examination; or
(k) violating any of the instructions contained in the a dmission certificate; or
(l) attempting to commit or as the case may be, abett ing to influence the
Directorate of Municipal Administration of all or any of the acts specified
in the foregoing clauses, shall be disqualified by the Director Municipal
Administration from the examination for which he is a ca ndidate; or he
shall be debarred, either permanently or for a speci fied period by the
Director Municipal Administration, from appearing in a ny such
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examination or selection and in case he is already in ser vice under
Government, his authorities shall be recommended to take disciplinary
action under the rules applicable to him.
(2) No action under this rule shall be taken except aft er giving the candidate an
opportunity of making such representation to the Direct or Municipal Administration or
Government, as the case may be, in writing as he may wish to make in that behalf.
26. Joining of the Existing Employees in the Munici pal Services:— (1) The
services of the existing employees under the Corporation Service, LFS and services other
than LFS shall not be affected by recruitment to the proposed municipal services.
(2) The post of an Officer or employee will cease to exist after retirement or demise
of the incumbent. The present Corporation Service, LF S and services other than LFS
cadres shall become ‘dying cadres’ and no recruitment w ill be made to fill up the existing
and future vacancy.
(3) The interested Officers and employees can opt to join t he Odisha Municipal
Services at appropriate levels with their pay being protected:
Provided that they have,—
(i) the requisite qualification and skill; and
(ii) qualified in a screening test to be conducted by th e Municipal Service
Recruitment Board constituted under rule 14.
(4) No promotional posts shall be kept reserved in their pa rent cadre for those who
do not opt to migrate to the new Municipal Cadre and for those existing employees who
are found unsuitable for absorption.
(5) Most of the functions supposed to be carried out by the personnel like sweeping
and cleaning shall be outsourced and the procedure for outsourcing shall be as decided by
the Government.
CHAPTER CHAPTER CHAPTER CHAPTER – – –– III III III III
PROBATION, CONFIRMATION, INCREMENT, PROMOTION PROBATION, CONFIRMATION, INCREMENT, PROMOTION PROBATION, CONFIRMATION, INCREMENT, PROMOTION PROBATION, CONFIRMATION, INCREMENT, PROMOTION
AND ABOLITION AND ABOLITION AND ABOLITION AND ABOLITION OF POSTS OF POSTS OF POSTS OF POSTS
27. Probation and Confirmation :— (1) All persons appointed to post in the service
shall be on probation for a period of two years (in cluding training) in case of direct
recruitment and one year in case of promotion (includin g refresher course training and
officiating if any) which shall be counted from the date of joining the post:
Provided that the Appointing Authority may, if th ink fit in any case or class of cases,
extend the period of probation for a further period upto one year.
Provided further that the period of probation shall not include the following;
namely:—
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(i) Extraordinary leave
(ii) Period of unauthorized leave
(iii) Any other period held to be not being on actual duty.
(2) A probationer after completing the period of pro bation to the satisfaction of
Government shall be eligible for confirmation subject t o the availability of substantive
vacancy in the service.
28. Inter-Se -Seniority :—The inter se seniority of Officers and Employees in a
recruitment year shall be determined in the following order, namely:—
(i) The inter-se-Seniority of the promotees shall be fixed in the order in
which their names are arranged in the select list drawn by the
Departmental Promotion Committee.
(ii) The inter-se-Seniority of the Officers/ employees appointed by means of
selection shall be determined in the order of their dates of appointment to
the service.
(iii) The inter-se-Seniority of the direct recruits shall be determined in the
order in which their names appear in the merit list p repared by the
commission or the service selection committee as the case may be.
29. Overriding Effect:— The provisions of these rules shall have overriding eff ect
on all other relevant rules are in force on the comme ncement of these rules on the matters
provided herein.
30. Relaxation:— Where the Government is satisfied that operation of a ny rule(s)/
regulations/ notifications/ orders/ circulars, and the co ndition as laid down in the Rules
causes any hardship in any particular case, it may dispe nse with or relax the requirement
of the rule to such extent and subject to such condition s as it may consider necessary for
dealing with the case in equitable manner.
31. Interpretation:— If any question arises relating to the interpretation of these
rules, it shall be referred to the State Government, whose decision thereon shall be final
and binding on all concerned.
[No. 30170–HUD-13-LEGIS-67-POLICY-15-33/2016/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. 1809-173+500