Urban Local Bodies (Rehabilitation Assistance) Rules, 2018

[28th April, 2018]

Contents
Sections	Particulars
1.	Short title and Commencement:
2.	Definition
3.	Application of the rules applicable to the Government employees
4.	Issue of Instructions and removal of doubts

Whereas, the draft of the Urban Local Bodies (Rehabilitation Assistance) Rules, 2018 was published as required by Section 22 read with Section 18 of the Odisha Municipal Services Act, 2016 (Odisha Act 7 of 2016) in the Extraordinary issue No. 59, dated the 16th January, 2018 of the Odisha Gazette in the notification of the Government of Odisha in the Housing & Urban Development Department No. 1170-HUDMUN- ADM-176/2017/HUD., dated the 12th January, 2018 inviting objections and suggestions, from all persons likely to be affected thereby, on or before 12th February, 2018 ;

And, whereas, no objection or suggestion has been received in respect of the said draft within the date specified;

Now, therefore, in exercise of the powers conferred by Section 22 read with Section 18 of the Odisha Municipal Services Act, 2016 and in supersession of the Housing & Urban Development Department Resolution No. 33359-Legis-I-28/91-HUD., dated the 19th August, 1991 except as respect things done and action taken, the State Government do hereby make the following rules to regulate recruitment to posts under different Urban Local Bodies as a measure of Rehabilitation Assistance, namely:-