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

7. Appointing Authority and Jurisdiction of Municipal Services:-

(1) The Director, Municipal Administration shall be the Appointing Authority for all categories of posts in the Service.

(2) The appointment order shall be issued after obtaining orders of the Government in all cases.

(3) The service shall be a State Cadre and the Officers and employees appointed to the service shall be transferred or deputed to all Urban Local Bodies across the State as per the policy of the Government.