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

[21st March, 2017]

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short title and Commencement
2.	Definitions
3.	Constitution of Service
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 OPSC
11.	Selection by the OSSC
12.	Select List in case of Direct Recruitment
Chapter III	Promotion
13.	Constitution of Departmental Promotion Committee
14.	Procedure for Selection by the Departmental Promotion Committee
15.	Consultation with the Commission
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	Qualification, 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 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 Finance Services, namely:-