Odisha Municipal Ministerial 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 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 of the Junior Assistants 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.	Select List in case of Promotion
Chapter IV	Other Conditions of Service
15.	Probation
16.	Inter se-Seniority
17.	Other Service Conditions
Chapter V	Miscellaneous
18.	Relaxation
19.	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 Ministerial Services, namely:-