The Odisha : • Gazette
No. 1151, CUTTACK,
EXIRA ORDINARY
PUBLISHED BY AUTHORITY
TUESDAYn JULY S. 2016 ASADHA 14, 1938
LAW DEPARTMENT
NOTIFICATION
The 4th July, 2016
No. fouowingAct of the Odisha Legislatve
havilw beenwnted to by the G"mor the 27th June,2016 herebypWistEd
general Mrmatm
ODISHA ACT 7 OF 2016
THE ODISHA MUNICIPAL SERVICESACT, 2015
AN ACT TO PROVIDEFOR THE REORGANISATION,
INTEGRATION, RECRUITMENT AND CONDITIONS OF SERVICE OF PERSONS
APPOINTED TO THE MUNICIPAL SERVICESIN THE STATEOF ODISHA AND
ALSO TO PROVIDEFORTHE EXERCISEOF CERTAINADDITIONAL FUNCTIONS
BY THE ODISHA PUBLIC SERVICECOMMISSION AS RESPECTSSUCH SERVICES
AND FOR MATTERCONNECTEDTHEREWITHAND INCIDENTALTHERETO.
in pußuarxe of the DWectivesof the constitut\on (Seæntyr
fourth Amendment) Act/ 1932, it is incumbent on the State to establish one
group of dedicated Municipal ServiceCa&e to strengthen the elected local
Self-Government System for better management 0t all material
resources oftheUr6anLocalBodiesandto'bservechecoromgnpod;
And, whereas, is, expedient to provide for exclusive Municipal
Services for ensuring and fitun&l responsibility and to
promote good guernance wth effective delivery of services and to make
provision for other matters connected therewith.
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Short title
enen t,
commence•
and
application.
Definitions.
3
BE it enactedby the LegislatureOfthe StateOf Odishain the Sixty-
seventhYear of the Rept±lic Of India follows:—
1. (1)ThisActmaybecalledtheOdishaMUIicipaISetvicesAct,2016.
(2)It exteruEto the whole'f the Stateof Odisha.
€3)it shaMtome iMo forcefrom dateasfie StateGwemmes*
may,by notfication in the OfficialGazette,appoing.
(4)ThisAct she"applyto the officersandotheremployeesrecruitedin
accordulcewiththe provisionsot thisActandtherulesin connectionwkh
the affairs or the Urban Lbcal in the *ate-of Odishaexcept the
personsemployedin work chargedestiblishmentor menialestablishment
or ondailywages.oron contractor on consolidatedpayor the employmmt
is casual in n.ture.
2. (1)InthisAct,unlessthe contextcthåwise requires,—
(a) "appointingauthority'"Pans the authorityempoweredto
appointmentstothepostsundertlwmunicipa\•.*rvices;
(b) •Connnission" theOdishaPublicServiceCommbsion;
(c) "Director"meanstheDirætorof Municipal abpointedOdishaAct,
1950.
ut&r section 393-A of the Odisha Act, 1950;
(d) ræruinrnt" in to ariy *Nice or pst,
amintmentnüdeothetwisedun by wayOfpromotionor or
on depumtion;
(e) "existingemployees" an3employeesservingonregular
basisunderanyUrbanLncatBodyon thedateof Of
Act;
(O"Govannrnt"nwanstieGovan_nEntofOdisfu;
(g) ''municiENJervices" rehtionto UrbanLoealBodiesmeans
constiutd umler 3;
(h) ''omcersor emphyees"meaßoffcas and of any
gmupernployedin executiveor milisterialcapacityin
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Odisha Act.
of Odisha
Act B, of
Odisha Act. 23
1950.
Act. IL
Corztitutioo
Serke.
savic— Of an Local Body with the prov"i01B
Of thi Aet atul tlr ruks md does mt incu•de ernployed
work etnrgedest*lishment or establiåmetü daily wages
or on or conwlidated or in casualenvloymert;
(i) ræans by rules nbie Inder thi Act;
or arvbyee on
(k) SÄmtkm" nears of an or employeefrom a
lowerpost bwer goupof servZeto a poÄ or h*her goup of
(l) tbi Act;
(m) "Servke Selection the Odisha Staff Selection
any Ccnunittee mti6ed by the Govemnenr,
(n) Ocal Body"awarBa MunicWl Corprationconstiutedunder
tE Odütu Efrnicipgl Corryrzion Act, 2003 or a Municipality or a
Notified Area under the Odiha Munic.al Act,
1950;
(2) Words and used but not• defined this kt shall have
the same meaNng as respedivety assignedto them in the Odlsha
Act. 1950 the MUIicipa' Corporation Act. 2003
3. (1) On and from this Act. there shal be
constituted the followi•g muric•al services au the Urban Local Bodies,
(a) the Odisha A&ninÉtrative *vice;
(b) ttk Municipal Service;
(s) the Odlsha Service;
(d} Odiste Planning Service;
(e)the MunlcipalCornm•niw
the Service;
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Designation,
clasification,
Of
PSts for Urban
Local Boåes.
(g)the OdishaMunicipalPublicHealthService;and
(h) e-GovemanceService.
(2) servicesspecifiedinsub-section subjecttotheprovisionsof
this Act and rules, shah mnslst of—
(a) personsappointedto the service the commencementOf
this Act in accordancewith the provisionsof this and the
rules; and
- person appointed the catmnencementOfthis Act to
any Urban Body and absorbed the serviæ in
Withthe OfthisAcgphdmerules.
B) N arMhing containedin this Act,a personappointed
to the münicipalserviceShaunot bedeemedto havebem appointedto any
civil serviceor post under the Government.
4. (1) Each Servke Shan corrvise Of such number Of posts with
and their classificationas may be prescribed for ea&) category
of Urban Body.
Explanation.—For the purp«e of this sectionthe expression•categco
Of Urbm Local BodV following categories'of Urban Local Body
groupedonthe >asisofpopulation,namely•,—
{a) Category-purbaoLocalBodieswith the populationOf 10takhs
and above;
(b)Category-II—UrbanLocaleodles the population 6
bkhsbut not exceeding 10 lühs;
(c) Cat%ory-llAJrban LocalBodeswith the population 3
•kkhs but lakhs;
WYCategorHV-UrbanLocalBo&eswithtie populationexceeding1
lakh but not exceeding 3 laktu;
Category-V-LJrtÜ'Local with the population exceedng
50 thousand but not exceeding 1 lakh;
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ent.
limit aM
6
(O Local wh Doptiatlm exceeding
25thousandbutnotexceeång50thousand;
(g} LmalBodkswith populatimexceeding
10 not 2S ttwus.nd; and
(h) LocalBodieswith popubti«l exceeding
S thousmd not 10 thousmd.
(2} Farthe purp-%.eof and
Service Ca&e. the GNerNient may, from time to time, -re.
v&iot.s posts, ass*n to new
postsand _sanctionany iurnber either permanmtly or
tempora-Ry any
S. , {1) Saveas in tNs Aa, method of to all
in a service. minimumqualiacatiön,scaleof pay,
anowmces of servicescf employeesOf the
Local Bo&es Shau such as may be
(2}Thedrect to in the klunicipal
be made the of fie Commission,or the Service
SetectønCunrwttee constkuted by the Government. ttr cze may be,
at tt. State level. shaH cmdtEt examination and intervQ for
recruiment to post. the nuncipai servicein the mnner as maybe
(3) Pranün to h afferent rmnicipål servZes
shall be made subject to passirw of departmental exarWnationand on the
recommend*iön of Departrnental Promotion constituted at
the Statelevelbythe in the maybegescribed.
6. (1)Authe beallowedto giveoption.within
such and in such mæ-.neras nay be precribed, to be absorbedin
municipal service at the level subject to verifetion of their
qualftathn andexpe•knceas maybe requ&edfor the said postunderthis
Act aid rues.
(2)On absorptim of suchemployeesin the service,
and service benefits shan not be less than tlue •
to such employees immedately before such corrnencement iri
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Funöon cf the
Commission in
respect of
at utbm
Appointirz
the matterof gay,'allowances, pension,gratüity,providentfund,age
Ofsuperannuationandsuch condNionsof serviceasmaybedecided
by Government.
(3)The existinv emplo#eesof the Urban Lcxal Bodies who do not
exerciseoptionfor beingabsorbedor otherwisefoundunsuitablefor tf*lr
in the municlpal service.-they shal continue imthelr existing
postsut&t UrbanLocalBoq WI t,eir retirement. Or
cessation in any other manner.
(4} Sun:hexisting who continueIn their serviceunderthe
respectiveUrbanLocal'Bodywithoutbeingabsorbedshallhavetheirinter•
se-senmwarmngsuchotheremployeesasa dass.
7. {1) anythingcontainedin anylawrelatingto the
a»olntment andconditionOfServiceof officersaed emploVeesof the
UrbanLocalBodybut subjectta the generalor specialorder of the
Gnemment,theCammissloashal!bethe authoritycunpetentto conduct
examinations for to such postof the Urban Local Body.
(2) The Q)mmi'Sion shallbe consulted.
(a)on all mattersre'atingto methodsOfrecrtitrnentto municipal
servlceand post under the Urban LocalBody;
(b) on the principlesto be fallowed in makhg apwintment to
•servicesand post and makingpromotions from one serviceto
another serviceand the suitability Of candidatesfor such
and It shall be the duty of the Commission to advise on any so
referredto them andon anyother matter relatingfo employeesof Urban
LocatBody the Govemrnentmayreferto them:
provided that the Governor may make specifyingthe
in which either general*, or in any particular classof casesor in
particularclrcumstances,it shallnotbenecessaryfortheCommissionto be
ConsLAted.
8.(1)-TheGovernrnentoi theofficerauthorisedbyorder thisbehalf
bythe Govemment,Shanbethe AppointingAuthorityin respectof all
Group-A1Group•BandGroup-CpostsunderanyurbanLocalBodywhether
theyareü•xcludédin the municipalserviceor notandtheGovernmentand
the offiær asSoauthorisedshallbe the CadreControhingAuthoiW for au
those posts.
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8
(Z) Forthe purposeef performü* servicesEkecleaningservicesof
üains, latrines.rrnrkets,roads,streets,fields.offices,carpuses,vehkles
includneloadingandunloadrwand of wastematerialsandworks
relamgto gard•ming, officesor premises to Urban
LocalBodesor anyotherworks the UrbanLocalBodiesinvolvingphysical
labcnr. personsshallbe ProvidngAgenciesasmay
be by the D*ector5'.*ct to suchfinancial'hit and nurnberas
maybedecidedbytheGovernment,from to time.
(3)The quaEficationsand standardsrequiredto
types servicesunderUrbanLou Bodyandthe
remuterationto bepad to sud or Agenciesor the.r*es'for
paynwltfortheItemsorqGantOoiworksperfwmed,shallbesuchasmay
be prescrükd.
9.Apersonappointedtoanypostina serviceshanremainon
a FTiOd oftwO
provijed that,—
(a)•anyperiod,anersuch .ent on deputation e
or a of
(b) anyperiodOfcffciating reckonedasthe
on pro&tian, m. Fson who h.s offciated
iall, on cottvletön Of of probation,
to confirmed, .irBt a
vxatwy.
(2) IC in opinionof theAppoimingAuthoriy, the or
of apersonQpoilted toany the period
of probatön mt nyy,—
(a) if suchperson by directrectuämetn,dbpensewith
his
(b) if suchper*jn is by
(i) revert him to his
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9
(i9 wth him a terms and
mevious or
(jii)- his of therwfter
it couu• on expiry of frgt
perbd
the Of probaOm if
shal extæd free ßam.
(3) On *riod Ofa
work or hs, is opilion, ben
(i} confirm from ofhis anoimæM, if
a pemmrnt or
(ii) from the ute from a
if .onted againsta yuancy;
(iii) dec&e he has bis if
VE-an:y tint
be elig& to
(4) TIE GovernnE1tauy d*ectthat to any
post eruiæ, as my
or rainng hr *ICh paiod the details such
aM Br hiklre to it wihin a
period rmy
10. TtE hter-seOfthe mwicipaJserviceempbyeesshallbe
determinedseparatelyfot every cadrein the serviceby the length their
cmtlnuous secvze Qna Sid sevice cadre:
case by
inter-se seNority shall-be in the order meri étermined by he Commissionor
the ServiceSelectionComrr*tee, asthe casemaybe.
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trensfer
officers and
Disqualification
of and
emphyees Ot
the Local
mate In
Of the
prcMsi0ts Of
this Act
(l) All the offlcers andemployeesunderGroups "B" and sc"n.
Of anymunicipalserviceshall liable to serveat any UrbanLocal Body in
the State OfOdisha.
(2) Notwithstanding eontairrdin this Act, or in anyOtlér
law the tinw being in 6rce, Governmentüall have the power to
tra1BErany omceror emphyeeof any nnmicipalservicescad-esor'the
existingenvioyæs UrbanLacalBodyto another LocalBody
am shall have the to issur surh general or spci81 as trry
may dem necessary, ttr purposeof giving due to any
order made.
12. (1) No personShallbe qualified to be appointedas an offcer or
envlpyee of any Urban L«xal Body, if he has directly, or any
interest In any contractmadewith or in anywork beingdone for the
LocalBody,exceptasashareholderin a registeredCompanyor JointStock
Company Co-operative Society under the laws for the tirrp being in
force.
(2) Any omcer Or employeeOf an Urban LocalBody, who acquiresdirectly
or interest asaforesaid to be suchOfficeror employee gf
the Urban
— A personshallnoibe deemedto haveanyinterestiß any
contractor work as aforesaidby reasononly of his havinga shareor interust in,—
(a) any lease. sale or purchaseof imrnovabie property or any
(b) any agreenklnmr the lounof moneyor any ecurity for the
paymentof moneyonly.
13-(11No appointmem to any post of an Local Body shell be
made contravemionof the provisionsof this Act and ru/esor any order
and Instruction of the Govertynent and any appintment made in such
contravention shall be treated asvoid.
(2) anyhokEr ofan electiveomce or anyomcer or authority
makesany.appointynentor causesanyengagementtobe oralbwsany
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Appointmänt
Of
official on
deputation.
receive or sabry from the Local Body his mme
contravention of provisions Of this Act or rules or ordeg3or instructiotu
issued by the Go€ernrnent,—:-
(aj it shall deemed the easeof the holder ofan elective offce thd
has abused his position or power nd accordmgty
Governnwntshall initiate proceedingsfor his verrwval;
(c) in the caseof:an offcer or-authority,it sheil dænpd
he is guilty of misconduct airl tbe convetent authority shad
. inmateactiM1undertherelevantdiEiplinary rules,
and such holder Of elective Office or the officer or a&rity, asthe caw Jnay
Shanbepunishable imprisonment a ta•mwhichshallrwt less
than six months may extend to two years and also with fine which shall
lessthanfiny thousand but 'My extaxl to lakh rupees.
(3) In additionto actiontakenundersub-section(2), the pay
and allowance paid to the pasog whose in comraventbn of
the ofthis Act slull bedeenw-dto an illga' paynpnt a loss
10the (Jrtzn Local Body and the shell be recoverablefrom such hokier
of elective omce, offcer or authorty who madesuch appointnrnt.
(4) No court shall take cogrunnce of an. offrnce punishable under
sub-section(Z) exceptwith sanction Oftbe Government.
14. Notwithstanding anything contained In this Act and rules, the
Govemrnent may appoint on deputation to•anv posts in Groups "Ae and
Of the urban Local Body on such termS and condmons and for such perlod
a; may be by the Government, from among the persons who
are io the serviceof Government and the concerned Urban LocalBody Shau
bear the towards the pay and allowance of each such officer
which he is •entitled to -receive under •the Rules of the Government
governinghis servicesto-whichhd belongs'andshall makecontribution
the pension, if salary of such Off'Cer to whch he Is
entitled in his service under the Government.
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Punishment
appeal.
IS.(1)Everyofficeroremployeeünderthemunicipalservices,shall
be liable to have his incrementor promotion withheld or to bé censured,
reducedin rank.suspended,compulsoriy retired, removedOrdismissedfor
breachof any-departmentalrules or reguiationsor of discipEneor for
careles"ess,unfitness,negiectof duty or mÉconductby SLEh
authorty asmaybe prescribedin this behalf:
provided that no such Officeror employee,as aforesaid,shallbe reduced in
rank.comp&rily retired,rerrwve,or aneuthoriWsubord'nateto
thatbywhichhewasappointeä.
(2) No offeer or employeeas affresaidshall dismissedor
or reducedin rank until he hasbeengiven reau)nableopt»rtunily
ofshowingcauseagain<the propsedto takenagainsthim•
ProvMed that this sub-section shall not apply
(a) apersonis.dismissedor or:reducedinrankonthe
groundof Conductwhichhasledto his on a criminal
charge; or
(b) whereanauthorityempoweredto disniissor rernovea personor
to reduce him in rank is satisfied that, some reason, to be
by that authorityin writing, it _is not reasonably
pactü;abletogivetothat anopportuniycf showingcause
or that in the interestsof the security of the Slate it is
expedientto give suchanopportunityto tint
(3) If anyquestionanus, wtwtherit is reasonablypracticableto
giveto anypersonanopportunityof showingcauseor whether,in the
interestsof the securityof the Stateit is not expedientto give to any person
suchan opportunityunderthe provisoto sub-section(2), decision
thereon,Ofthe auttKyrityettvowet•edGOdismissor suchpersonor to
him-in rank,asthe casemay shallbefinal.
(4) Theprocedurefor initntionOfproceeding.theprovisionslaid
down in the Odisha Civil Services(Classifications,Control and Appeal)
Rules.1962inso astheyarenot inconsistent 'his Act shall,muralis
mutandis,apply.totheofficeramiemployeesofeveryUrbanLocalBody.
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Pension, Gratuity
and prwident
etc.
Dügatbn of
powers.
of
other
Benefit.
Act to have
effect.
13
(5) The officer andemployee,uponwhom a punishmenthasbeen
imposedunder section, an appal within suchtime, in such
mantær,andto surh omca orauthority asmay prewriEd.
(6) 'me authority empower«i to and
authorityin ropeet of a care-wryof postsin the shall
suchas my prescribed.
16. Subject to fie rules, enwoyees jalnfng in the
municipal servlce shali be covered under provislors of the Pension
Scheme,Provident Fund Rules and Rules relating to Death-cum-retiremert
Benefit which are applicabte to employees of the Govemment of Odisha
on or after the 1st day Of January, 2005.
17. The Government may, by notification, authorize any officer Of the
Government or of the Urban LocalBody or authority to exercisein regard to
any Urban LocalBodyany orr Ormore of the powers vested In it by this
Act,exceptthepowegtomakeruks mavwithdrawtheauthortyinthe
like
18. The provisionsin respectof leave,travelling dlQwance,Joining
t#ne, mediCalfacilities, fees, honoraria. house rent allowance,dearness
allowänce,fixation of pay, grant of incremen, deputation, age
superannuation and other matters not expressly provided in this Act, Shan
be corresporÆing previsions contained in the apphcaNe to the
Governmentemptoyee$whichshallapplyto fie employees
the Urban Lacl Bodies:
Providedthat leave salary shall be payable to an empbvee by the
UrbanLocalBodywhere he happensto serveat.the time of "oceeding on
Providedfurther that a per»n on transfer Shaudraw his travelling
allowance and joining cime benefits, leave salary f any, from the urban
Loca' Body to which he is transferred from the date af Ns reuef from the
previous urb"l Local Body.
19. The provisions of this Act shall have effect notwithstanding
anything inconsistent therewith contained 'in the Odisha Municipal Act,
1950 and the Odisha Municipal Corporation Act. 2Cn3.
Odisha Art,
23 of 1950
and 06 sha
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PenaEes.
Reserv•tiM.
Power to
make
20. 'f any officer or empioyée wi\lfGiEyfails or neglects to comply with
any lawful passedunderthis Act and ru\esOr contravenes such
order or offers resEtance or obstruction to the action taken by the officeß
or errvloyees in respect of any property which has vested in the Urban
Local Body or furnishes information which he knows Or has reason to
believa to be false or does not believe to be true, he shall, conviction. be
punishablewith imprisönmentWhichmayexteod to tW0•veaßor with fine
which may extend to Mty thousand rupeesor with both:
Provi&d that no coun shall cognizanceof the offence except with
the previous sanction Of the Government _
21. Nothlng contained in this Act shall affect the reservations and other
cmcessions required to be provided for S&leduled Castes,Scheduled
Socially and. Educationally Bäzhvard Classes. Ex-servicemen. persons
Disabdities, or any other nr categotv of persons in acmrdZ7ce
wkh the piovisions of this Act and rules or orders issUed by the
Government (n this regard, from time to time.
22. (1) The Gouernment, with previous pi'blication, may makerules for
carrying out or any of the provisionsOfthis Act.
In part*cular and without prejudice to the generality of the
powers, the rules pmvide for all Or any of following
matters, namely:—
(a) number, classificatm and of posts;
(b} method of 7ecruitment , age limit for entry mto service,
minimum qualification. scale of pay. leave,-allowances and
6ther concfitions of service;
{c) manner of exercising option for absorptü»n;
(d) manner conduct of examinations bv the Convnission and
Sen.'ice Selection Committee and manner of conducting.
Departmental Examination and constitutlon of
Departmental Promotion Committee;
{e) authority. to whom, the mamer in whkh and the time
within which appeal to be filed; and
(f) any other matters which are required to be. or maybe,
prescribed:
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of
action Oken in
faith.
power to
Amendment
of Odis)ü
Act. 23 at
the Odish.
Act, 11 ot 2Ø3.
15
23. No suit or prosecutionor other legal proceedingshali lie against
the anv officer ofthe Government or any oncer or employee
Of the Urban Local gcdy acting on behalf of them for anything which B, in
goodfaith done or intendedto bedone in pursuanceof this Act, or•anyrule
or made thereÜnder.
24. (1) If any difficulty arises in giving effect to the provislons of this Act,
Govemmentmay,by order publlshedin the omcial Gazette,makesuch
provisionsnot Inconsistent with provisionsof this Act, as may appear to
it to be necessary or expedent for removirw the difficulty:
Provided that no such order shall be made under this section after
of a period of two years from the date of commencement of this Act.
(2) Everyorder made under this section Shailbe laid, as soon as may
be after it is made, beforethe Odisha LegisbtlveAssémbly.
25. (1) Chapter-WI of the Odisha Municipal Act. 1950 and sections 117
to 129 Chapter-VI" of the Corporation
Act, 2003 shall be omitted.
(2} Notwithstanding the amendmehts of the provisions of the Acts
referred to ih (1), —
(a) any proceeding pending the dne of commencemerQ of this
Act and any other proceedings before Court or
Tribunal On the aforesaid date under any Of'the provisions so
anv causeof action arisingunderany ofthe provisioruof the
Acts so and the right, if any, appeal. review or
revision arising out of any with respect to Wch
causes of action; and
the tight of any or authoritv•ta take action as per the
provisions so amended, shall continue as if this Act has not
come into force.
By Order of the Govemor
B. p. ROUTRAY
Principal Secretary to Government. •
Pnnted and published by tie Director, Printü•g,Stationery and Put*catbn. Odisha, CuRock-lO
OGP/SBPEK. Gaz571-173*3BO
Searchable PDF created by OCR.space (Free Version)Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.