Odisha Municipal Services (General) Rules, 2016

Chapter II

Provisions Relating to Cadre Strength, Grouping of Posts Appointing Authority and Jurisdiction of Cadre Etc.

4. Cadre Strength.-

(1) The initial cadre strength of different category of service consisting of different posts shall be as notified by the Government.

(2) Government shall have power to increase the cadre strength with concurrence of the Finance Department from time to time by notification in the official gazette for bringing in efficiency in urban governance and service delivery.

(3) The Cadre Strength shall be determined by requirement of personnel in different categories of Urban Local Bodies in Odisha as defined in Section 4 of the Act.

(4) The number of posts to be filled up during a particular Financial Year shall be as decided by the Government taking into consideration the citizen service requirement, need for effective cadre management and administrative convenience.