Odisha Municipal Services (General) 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 under the Odisha Municipal Services;
(2) The Officers and employees recruited under these services can be posted, transferred or deputed to any Urban Local Bodies in the State; and
(3) The procedure for absorption of the existing employees in posts with comparable duties at appropriate level shall be formulated by a committee to be appointed by the Government and shall be notified after approval of the Government.
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