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

[24th December, 2016]

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short title and Commencement
2.	Definitions
3.	Constitution of Cadre and Services
Chapter II	Methods of Recruitment
4.	Cadre Strength and Methods of recruitment
5.	Reservations
6.	Grouping of Posts
7.	Appointing Authority and Jurisdiction of Municipal Services
8.	Status and financial liability of the Officers and employees
9.	Eligibility Criteria for Direct Recruitment
10.	Selection by the OPSC
11.	Selection of the Junior Enforcement Officer by the OSSC
12.	Select List in case of Direct Recruitment
Chapter III	Promotion
13.	Constitution of Departmental Promotion Committees (DPC)
14.	Procedure for Selection by the Departmental Promotion Committee
15.	Government approval
16.	Select List in case of Promotion
Chapter IV	Other Conditions of Service
17.	Probation
18.	Inter-se-Seniority
19.	Other Service Conditions
Chapter V	Miscellaneous
20.	Relaxation
21.	Interpretation
Schedule I	Position of Cadre Strenghth in Different Category of ULBs
Schedule II	Qualifications, Method of Selection and Experience

In exercise of the powers conferred by Section 22 of the Odisha Municipal services Act, 2016 and in supersession of all rules, regulations, Orders or instructions, except as respects things done or omitted to be done before such supersession, the State Government do hereby make the following rules regulating the method of recruitment and conditions of service of the persons appointed to the Odisha Municipal Administrative Services, namely:-