Odisha Municipal Services (General) Rules, 2016
10. Provision of certain rules of the Government to apply to the employees:-
(1) Except as otherwise, expressly provided in these rules ,-
(a) the general condition of service as provided in the Odisha Service Code,
(b) the Odisha Government Servant Conduct Rules, 1989,
(c) the Odisha Leave Rules, 1966,
(d) the procedure for institution of disciplinary proceedings and its finalization under the provisions of the OCS (CCA) Rules, 1962,
(e) the OCS (Rehabilitation Assistance) Rules, 1990 and
(f) the Odisha Travelling allowance Rules shall mutatis mutandis, be applicable to the officers and employees as amended from time to time.
(2) All officers and employees recruited under different services constituted under the Act and rules made thereunder come under the Restructured Defined Contribution Pension Scheme - 2005 of Govt. of Odisha.
(3) The existing officers and employees under Corporation Service, LFS or Other than LFS recruited before 1st January, 2005 will come under prevailing pension scheme as is applicable to the Municipal Corporation/Municipality/NAC concerned.