Odisha Municipal Administrative Service(Method of Recruitment and Conditions of Service) Rules, 2016
7. Appointing Authority and Jurisdiction of Municipal Services.-
(1) The Director, Municipal Administration in the Housing & Urban Development Department shall be the appointing authority for all categories of posts/officers and employees recruited to Service.
(2) The appointment order shall be issued after obtaining orders of Government in all cases.
(3) The Service shall be a State cadre and the Officers and employees appointed to the service may be transferred or deputed to all ULBs across the State.
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