Odisha Municipal Community Development Service (Method of Recruitment and Conditions of Service) Rules, 2017

[25th May, 2017]

Contents
Sections	Particulars
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 of Personnel and Salary
9.	Eligibility Criteria for Direct Recruitment
10.	Selection by the OSSC
11.	Select List in case of Direct Recruitment
Chapter III	Promotion
12.	Constitution of Departmental Promotion Committee
13.	Procedure for Selection by the Departmental Promotion Committee
14.	Consultation with the Commission
15.	Select List in case of Promotion
Chapter IV	Other Conditions of Service
16.	Probation
17.	Inter se-Seniority
18.	Other Service Conditions
Chapter V	Miscellaneous
19.	Relaxation
20.	Interpretation
Schedule	Qualifications, Method of Selection and Experience

In exercise of the powers conferred by Section 22 of the Odisha Municipal Services Act, 2016 (Odisha Act 7 of 2016) and in supersession of the rules or regulations or 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 Community Development Services, namely:-