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

Chapter-V

Miscellaneous

20. Relaxation.-

When the Government are of the opinion that it is considered necessary or expedient so to do, in public interest, it may, by order for reasons to be recorded in writing, relax any of the provisions of these rules, in respect of any class or category of employees, or in respect of any particular employee.





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






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