Odisha Municipal Administrative Service(Method of Recruitment and Conditions of Service) Rules, 2016

Chapter-II

Methods of Recruitment

4. Cadre Strength and Methods of recruitment.-

(1) The initial cadre strength of Odisha Municipal Administrative Service for all the Urban Local Bodies shall be as provided in SCHEDULE-I; and Government shall have power to increase or decrease the Cadre strength by issuing notification after evaluating the administrative necessity.

(2) The qualifications and method of selection for different posts and experience under respective grade in the service shall be as specified in SCHEDULE-II.

(3) Subject to other provisions made in these rules recruitment to different grades in the service shall be made by the following methods, namely:-

(a)The post of Director Municipal Administration shall be filled up byway of promotion from the Cadre of Municipal Commissioner or by deputation from the Indian Administrative Service or the Odisha Administrative Service;

(b) The post of Municipal Commissioner shall be filled up byway of promotion from the Cadre of Joint Commissioner or by deputation from the Indian Administrative Service or the Odisha Administrative Service;

(c) The post of Joint Commissioner shall be filled up byway of promotion from the Cadre of Deputy Director Municipal Administration/Deputy Commissioner;

(d) The post of Deputy Director Municipal Administration/Deputy Commissioner shall be filled up byway of promotion from the Cadre of Asst. Director, Municipal Administration/ Asst. Commissioner/ Chief Executive Officer and from the cadre of Senior Executive Officer;

(e)Not less 50% of the total post of Asst. Director, Municipal Administration, Asst. Commissioner and Chief Executive Officer shall be filled up by direct recruitment by the OPSC and not more than 50% of the total said posts shall be filled up byway of promotion from the Cadre of Enforcement Officer, Senior Executive Officer, Assistant Enforcement Officer and Executive Officer.

(f) Not less than 50% of the total post of Enforcement Officer shall be filled up by direct recruitment through the OPSC and not more than 50% of the total said posts shall be filled up byway of promotion from the Cadre of Assistant Enforcement Officer and Executive Officer;

(g) The post of Senior Executive Officer shall be filled up byway of promotion from the Cadre of Executive Officer;

(h) The post of Assistant Enforcement Officer shall be filled up byway of promotion from the Cadre of Junior Enforcement Officer;

(i) The post of Law Officer shall be filled up byway of promotion from the Cadre of Assistant Law Officer;

(j) Not less than 50% of the total post of Executive Officer shall be filled up by direct recruitment through the OPSC and not more than 50% of the total said posts shall be filled up byway of selection from the group 'B' posts of the Odisha Municipal Finance Service (OMFS), Odisha Municipal Public Health Service (OMPHS), Odisha Municipal Community Development Service (OMCDS) and Odisha Municipal Ministerial Service (OMMS) and from the group 'C' posts of different Municipal cadre as may be notified by the State Government from time to time.

(k) The post of Assistant Law Officer shall be filled up byway of direct recruitment by the Odisha Municipal Services Board;

(l) The post of Junior Enforcement Officer shall be filled up byway of direct recruitment by the Odisha Staff Selection Commission;

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