Odisha Municipal Services (General) Rules, 2016

[24th December, 2016]

Contents
Sections	Particulars
Chapter I	Preliminary
1.	Short Title and Commencement
2.	Definitions
3.	Constitution of Cadre
Chapter II	Provisions Relating to Cadre Strength, Grouping of Posts Appointing Authority and Jurisdiction of Cadre Etc.
4.	Cadre Strength
5.	Designation of Posts
6.	Grouping of Posts
7.	Appointing Authority and Jurisdiction of Municipal Services
8.	Status of Personnel and Salary
9.	Other Service Conditions
10.	Provision of certain rules of the Government to apply to the employees
11.	Posting and Transfer
12.	Training and Departmental Examination
13.	Procedure for Direct Recruitment
14.	Constitution of Odisha Municipal Services Recruitment Board under the Directorate of Municipal Administration
15.	Appointment by Promotion
16.	Constitution of Departmental Promotion Committee
17.	Concurrence of Government on Promotion of Employees
18.	Selection List
19.	Method of Recruitment and Minimum Qualifications
20.	Reservation
21.	Eligibility of Government Employees to Appear in the Examination
22.	Payment of Examination Fee
23.	Medical Fitness
24.	Identity of Candidates
25.	Grounds of Disqualification of Candidates
26.	Joining of the Existing Employees in the Municipal Services
Chapter III	Probation, Confirmation, Increment, Promotion and Abolition of Posts
27.	Probation and Confirmation
28.	Inter-Se-Seniority
29.	Overriding Effect
30.	Relaxation
31.	Interpretation

In exercise of the powers conferred by Section 22 of the Odisha Municipal Services Act, 2016 and in supersession of the Rules/ Regulations/ Orders/ instruction; except as respects things done or omitted to be done before such supersession, the State Government do hereby makes the following rules regulating the method of recruitment and conditions of service of the persons appointed to the Odisha Municipal Services, namely:-