The Odisha : • Gazette No.
1151, CUTTACK,
EXIRA ORDINARY
PUBLISHED BY AUTHORITY
TUESDAYn JULY S. 2016 ASADHA 14, 1938
LAW DEPARTMENT
NOTIFICATION
The 4th July, 2016 No. fouowingAct of the Odisha Legislatve havilw beenwnted to by the G"mor the 27th June,2016 herebypWistEd general Mrmatm
ODISHA ACT 7 OF 2016
THEODISHAMUNICIPAL SERVICESACT, 2015
AN ACT TO PROVIDEFOR THE REORGANISATION,
INTEGRATION, RECRUITMENT AND CONDITIONS OF SERVICEOF PERSONS
APPOINTEDTO THEMUNICIPAL SERVICESIN THE STATEOFODISHA AND
ALSOTO PROVIDEFORTHE EXERCISEOFCERTAINADDITIONAL FUNCTIONS
BY THE ODISHA PUBLICSERVICECOMMISSION AS RESPECTSSUCH SERVICES
ANDFORMATTERCONNECTEDTHEREWITHAND INCIDENTALTHERETO.
in pußuarxe of the DWectivesof the constitut\on (Seæntyr fourth Amendment) Act/ 1932, it is incumbent on the State to establish one group of dedicated Municipal ServiceCa&e to strengthen the elected local Self-Government System for better management 0t all material resources oftheUr6anLocalBodiesandto'bservechecoromgnpod; And, whereas, is, expedient to provide for exclusive Municipal Services for ensuring and fitun&l responsibility and to promote good guernance wth effective delivery of services and to make provision for other matters connected therewith.
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Short title enen t,
commence• and
application. Definitions.
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BE it enactedby the LegislatureOfthe StateOfOdishain the Sixty- seventhYear of the Rept±lic Of India follows:—
1. (1)ThisActmaybecalledtheOdishaMUIicipaISetvicesAct,2016. (2)It exteruEto thewhole'f theStateofOdisha. €3)it shaMtomeiMoforcefrom dateasfie StateGwemmes* may,bynotfication in the OfficialGazette,appoing. (4)ThisActshe"applyto the officersandotheremployeesrecruitedin accordulcewiththeprovisionsot thisActandtherulesin connectionwkh the affairs or the Urban Lbcal in the *ate-of Odishaexcept the personsemployedin workchargedestiblishmentor menialestablishment or ondailywages.oroncontractor onconsolidatedpayor theemploymmt is casual in n.ture.
2. (1)InthisAct,unlessthecontextcthåwise requires,—
(a) "appointingauthority'"Pansthe authorityempoweredto appointmentstothepostsundertlwmunicipa\•.*rvices;
(b) •Connnission" theOdishaPublicServiceCommbsion;
(c) "Director"meanstheDirætorofMunicipal abpointedOdishaAct, 1950. ut&r section 393-A of theOdisha Act, 1950;
(d) ræruinrnt" in to ariy *Nice or pst, amintmentnüdeothetwisedunby wayOfpromotionor or on depumtion;
(e) "existingemployees" an3employeesservingonregular basisunderanyUrbanLncatBodyonthedateof Of Act;
(O"Govannrnt"wanstieGovan_nEntofOdisfu;
(g) ''municiENJervices" rehtionto UrbanLoealBodiesmeans constiutd umler 3;
(h) ''omcersor emphyees"meaßoffcas and of any gmupernployedin executiveormilisterialcapacityin
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Odisha Act. of Odisha Act B, of Odisha Act. 23
1950.
Act. IL Corztitutioo Serke.
savic— Ofan Local Body with the prov"i01B Of thi Aet atul tlr ruks md doesmt incu•de ernployed work etnrgedest*lishment or establiåmetü daily wages or on or conwlidated or in casualenvloymert;
(i) ræans by rules nbie Inder thi Act; or arvbyee on
(k) SÄmtkm" nears of an or employeefrom a lowerpost bwer goupof servZeto a poÄor h*her goup of
(l) tbi Act;
(m) "Servke Selection the Odisha Staff Selection any Ccnunittee mti6ed by the Govemnenr,
(n) Ocal Body"awarBaMunicWlCorprationconstiutedunder tE Odütu Efrnicipgl Corryrzion Act, 2003 or a Municipality or a Notified Area under the Odiha Munic.al Act,
1950;
(2) Words and used but not• defined this kt shall have the same meaNngas respedivety assignedto them in the Odlsha Act. 1950 the MUIicipa' Corporation Act. 2003
3. (1) On and from this Act. there shal be constituted the followi•g muric•al services au the Urban Local Bodies,
(a) the Odisha A&ninÉtrative *vice;
(b) ttk Municipal Service;
(s) the Odlsha Service; (d} Odiste Planning Service; (e)the MunlcipalCornm•niw the Service;
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Designation, clasification, Of
PSts for Urban Local Boåes. (g)theOdishaMunicipalPublicHealthService;and
(h) e-GovemanceService.
(2) servicespecifiedinsub-section subjectotheprovisionsof this Act and rules, shah mnslst of—
(a) personsappointedto the service the commencementOf this Act in accordancewith the provisionsof this and the rules; and
- person appointed the catmnencementOfthis Act to any Urban Body and absorbed the serviæ in Withthe OfthisAcgphdmerules.
B) N arMhing containedin this Act,a personappointed to the münicipalserviceShaunot bedeemedto havebem appointedto any civil serviceor post under the Government.
4. (1) Each Servke Shan corrvise Of such number Of posts with and their classificationas may be prescribed for ea&) category of Urban Body.
Explanation.—Forthe purp«e of this sectionthe expression•categco Of Urbm Local BodV following categories'of Urban Local Body groupedonthe >asisofpopulation,namely•,—
{a) Category-purbaoLocalBodieswith the populationOf 10takhs and above;
(b)Category-II—UrbanLocaleodles the population 6 bkhsbut not exceeding 10 lühs;
(c) Cat%ory-llAJrban LocalBodeswith the population 3
•kkhs but lakhs; WYCategorHV-UrbanLocalBo&eswithtie populationexceeding1 lakh but not exceeding 3 laktu;
Category-V-LJrtÜ'Local with the population exceedng 50 thousand but not exceeding 1 lakh;
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ent. limit aM
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(O Local wh Doptiatlm exceeding 25thousandbutnotexceeång50thousand; (g} LmalBodkswith populatimexceeding 10 not 2S ttwus.nd; and
(h) LocalBodieswith popubti«l exceeding Sthousmd not 10 thousmd.
(2} Farthe purp-%.eof and
ServiceCa&e. the GNerNient may, from time to time, -re. v&iot.s posts, ass*n to new
postsand _sanctionany iurnber either permanmtly or tempora-Ry any
S. , {1) Saveas in tNs Aa, method of to all in a service. minimumqualiacatiön,scaleof pay, anowmces of servicescf employeesOf the Local Bo&es Shau such as may be
(2}Thedrect to in the klunicipal
bemade the of fie Commission,or the Service SetectønCunrwttee constkuted by the Government. ttr cze may be, at tt. State level. shaH cmdtEt examination and intervQ for recruiment to post. the nuncipai servicein the mnner asmaybe
(3) Pranün to h afferent rmnicipål servZes shall be made subject to passirw of departmental exarWnationand on the recommend*iön of Departrnental Promotion constituted at the Statelevelbythe in the maybegescribed.
6. (1)Authe beallowedto giveoption.within such and in suchmæ-.neras nay be precribed, to be absorbedin municipal service at the level subject to verifetion of their qualftathn andexpe•knceasmaybe requ&edfor the saidpostunderthis Act aid rues.
(2)Onabsorptim of suchemployeesin the service, and service benefits shan not be less than tlue • to such employees immedately before such corrnencement iri
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Funöon cf the Commission in respect of at utbm
Appointirz thematterof gay,'allowances, pension,gratüity,providentfund,age Ofsuperannuationa dsuch condNionsof serviceasmaybedecided by Government.
(3)Theexistinv emplo#eesof the Urban Lcxal Bodieswho do not exerciseoptionfor beingabsorbedor otherwisefoundunsuitablefor tf*lr in the municlpal service.-theyshal continue imthelr existing postsut&t UrbanLocalBoq WI t,eir retirement. Or cessation in any other manner.
(4}Sun:hexisting whocontinueIn their serviceunderthe respectiveUrbanLocal'Bodywithoutbeingabsorbedshallhavetheirinter• se-senmwarmngsuchotheremployeesasadass.
7. {1) anythingcontainedin anylawrelatingto the a»olntment andconditionOfServiceof officersaedemploVeesof the UrbanLocalBodybut subjectta the generalor specialorderof the Gnemment,theCammissloashal!betheauthoritycunpetento conduct examinations for to suchpostof the UrbanLocalBody.
(2) TheQ)mmi'Sion shallbe consulted. (a)onall mattersre'atingto methodsOfrecrtitrnento municipal servlceand post under the Urban LocalBody;
(b) on the principlesto be fallowed in makhg apwintment to
•servicesand post and makingpromotions from one serviceto another serviceand the suitability Of candidatesfor such and It shall be the duty of the Commission to advise on any so referredto themandon anyothermatter relatingfo employeesof Urban LocatBody theGovemrnentmayreferto them:
provided that the Governor may make specifyingthe in which either general*, or in any particularclassof casesor in particularclrcumstances,it hallnotbenecessaryfortheCommissionto be ConsLAted.
8.(1)-TheGovernrnentoi theofficerauthorisedbyorder thisbehalf bytheGovemment,Shanbethe AppointingAuthorityin respectof all Group-A1Group•BandGroup-CpostsunderanyurbanLocalBodywhether theyareü•xcludédin themunicipalserviceor notandtheGovernmentand the offiærasSoauthorisedshallbe theCadreControhingAuthoiW for au those posts.
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(Z) Forthe purposeef performü* servicesEkecleaningservicesof üains, latrines.rrnrkets,roads,streets,fields.offices,carpuses,vehkles includneloadingandunloadrwand ofwastematerialsandworks relamgto gard•ming, officesor premises to Urban
LocalBodesor anyotherworks the UrbanLocalBodiesinvolvingphysical labcnr.personsshallbe ProvidngAgenciesasmay
be by the D*ector5'.*ct to suchfinancial'hit and nurnberas maybedecidedbytheGovernment,from to time.
(3)The quaEficationsand standardsrequiredto
types servicesunderUrbanLou Bodyandthe
remuterationto bepad to sud or Agenciesor the.r*es'for paynwltfortheItemsorqGantOoiworksperfwmed,shallbesuchasmay be prescrükd.
9.Apersonappointedtoanypostina serviceshanremainon a FTiOd oftwO
provijed that,—
(a)•anyperiod,anersuch .ent on deputation e
or a of
(b) anyperiodOfcffciating reckonedasthe on pro&tian, m. Fson who h.s offciated iall, on cottvletön Of of probation, to confirmed, .irBt a
vxatwy.
(2) IC in opinionof theAppoimingAuthoriy, the or of apersonQpoiltedtoany the period of probatön mt nyy,—
(a) if suchperson bydirectrectuämetn,dbpensewith his
(b) if suchper*jn is by
(i) revert him to his
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(i9 wth him a terms and mevious or
(jii)- his of therwfter it couu• on expiry of frgt perbd
the OfprobaOm if
shal extæd free ßam.
(3) On *riod Ofa work or hs, is opilion, ben (i} confirm from ofhis anoimæM, if a pemmrnt or
(ii) from the ute from a if .onted againsta yuancy;
(iii) dec&e he has bis if VE-an:y tint
beelig& to
(4) TIEGovernnE1tauy d*ectthat to any post eruiæ, as my
or rainng hr *ICh paiod the details such aM Br hiklre to it wihin a
period rmy
10. TtE hter-seOfthe mwicipaJserviceempbyeesshallbe determinedseparatelyfot everycadrein the serviceby the length their cmtlnuous secvze Qna Sid sevice cadre:
case by
inter-se seNority shall-be in the order meri étermined by he Commissionor the ServiceSelectionComrr*tee, asthe casemaybe.
trensfer officers and Disqualification of and
emphyees Ot
the Local
mate In
Of the
prcMsi0ts Of this Act
(l) All theofflcers andemployeesunderGroups "B" andsc"n. Ofanymunicipalserviceshall liable to serveat anyUrbanLocal Body in the State OfOdisha.
(2)Notwithstanding eontairrdin thisAct, or in anyOtlér law the tinw being in 6rce, Governmentüall have the power to tra1BEranyomceror emphyeeof any nnmicipalservicescad-esor' the existingenvioyæs UrbanLacalBodytoanother LocalBody am shall have the to issur surh general or spci81 as trry may dem necessary, ttr purposeof giving due to any order made.
12. (1) No personShallbe qualified to be appointedas an offcer or envlpyee of any Urban L«xal Body, if he has directly, or any interest Inanycontractmadewith or in anywork beingdone for the LocalBody,exceptasashareholderin a registeredCompanyor JointStock Company Co-operative Society under the laws for the tirrp being in force.
(2)Any omcerOr employeeOfanUrbanLocalBody,who acquiresdirectly or interest asaforesaid to be suchOfficeror employeegf the Urban
—Apersonshallnoibe deemedto haveanyinterestiß any contractor work asaforesaidby reasononly of his havinga shareor interust in,—
(a) any lease.sale or purchaseof imrnovabieproperty or any
(b) anyagreenklnmr the lounof moneyor anyecurity for the paymentof moneyonly.
13-(11No appointmem to any post of an LocalBodyshell be made contravemionof the provisionsof this Act and ru/esor anyorder and Instruction of the Govertynent and any appintment made in such contravention shall be treated asvoid.
(2) anyhokEr ofan electiveomce or anyomceror authority makesany.appointynentor causesanyengagementtobe oralbwsany
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Appointmänt Of
official on deputation. receive or sabry from the Local Body his mme contravention of provisions Of this Act or rules or ordeg3or instructiotu issued by the Go€ernrnent,—:-
(aj it shall deemed the easeof the holder ofan elective offce thd has abused his position or power nd accordmgty
Governnwntshall initiate proceedingsfor his verrwval;
(c) in the caseof:an offcer or-authority, it sheil dænpd he is guilty of misconduct airl tbe convetent authority shad
. inmateactiM1undertherelevantdiEiplinary rules, and suchholder Of electiveOfficeor the officer or a&rity, asthe caw Jnay Shanbepunishable imprisonment a ta•mwhichshallrwt less than six months may extend to two years and also with fine which shall lessthanfiny thousand but 'My extaxl to lakh rupees.
(3) In additionto actiontakenundersub-section(2), thepay and allowance paid to the pasog whose in comraventbn of the ofthis Act slull bedeenw-dto an illga' paynpnt a loss 10the (Jrtzn Local Body and the shell be recoverablefrom such hokier of elective omce, offcer or authorty who madesuchappointnrnt.
(4) No court shall take cogrunnce of an.offrnce punishable under sub-section(Z) exceptwith sanctionOftbe Government.
14. Notwithstanding anything contained In this Act and rules, the Govemrnentmay appoint on deputation to•anv posts in Groups"Ae and Of the urban Local Body on such termS and condmons and for such perlod a; may be by the Government, from among the persons who are io the serviceof Government and the concerned Urban LocalBodyShau bear the towards the pay and allowance of each such officer which he is •entitled to -receive under •the Rules of the Government governinghisservicesto-whichhdbelongs'andshall makecontribution the pension, if salary of such Off'Cer to whch he Is entitled in his service under the Government.
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Punishment appeal. IS.(1)Everyofficeroremployeeünderthemunicipalservices,hall be liable to havehis incrementor promotion withheld or to bé censured, reducedin rank.suspended,compulsoriy retired, removedOrdismissedfor breachof any-departmentalrulesor reguiationsor of discipEneor for careles"ess,unfitness,negiectof duty or mÉconductby SLEh authorty asmaybeprescribedin this behalf:
provided that no suchOfficeror employee,asaforesaid,shallbe reduced in rank.comp&rily retired,rerrwve,or aneuthoriWsubord'nateo thatbywhichhewasappointeä.
(2) No offeer or employeeas affresaidshall dismissedor or reducedin rankuntil hehasbeengivenreau)nableopt»rtunily ofshowingcauseagain
(a) apersonis.dismissedor or:reducedinrankonthe groundofConductwhichhasledto his ona criminal charge; or
(b) whereanauthorityempoweredto disniissor rernoveapersonor to reduce him in rank is satisfied that, some reason, to be by that authorityin writing, it _is not reasonably pactü;abletogivetothat anopportuniycf showingcause or that in the interestsof the security of the Slate it is expedienttogive suchanopportunityto tint
(3) If anyquestionanus,wtwtherit is reasonablypracticableto giveto anypersonanopportunityof showingcauseorwhether,in the interestsof thesecurityof the Stateit is not expedientto give to any person suchan opportunityunderthe provisoto sub-section(2), decision thereon,OftheauttKyrityettvowet•edGOdismissor suchpersonor to him-in rank,asthecasemay shallbefinal.
(4) Theprocedurefor initntionOfproceeding.theprovisionslaid down in the OdishaCivil Services(Classifications,Control and Appeal) Rules.1962inso astheyarenot inconsistent 'his Act shall,muralis mutandis,apply.totheofficeramiemployeesofeveryUrbanLocalBody.
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Pension, Gratuity and prwident etc.
Dügatbn of
powers.
of
other
Benefit.
Act to have
effect.
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(5) Theofficer andemployee,uponwhomapunishmenthasbeen imposedunder section, anappal within suchtime, in such mantær,andto surhomca orauthority asmayprewriEd.
(6) 'me authority empower«i to and authorityin ropeet of a care-wryof postsin the shall suchasmy prescribed.
16. Subject to fie rules, enwoyees jalnfng in the municipal servlce shali be coveredunder provislors of the Pension Scheme,Provident FundRulesand Rulesrelating to Death-cum-retiremert Benefit which are applicabte to employees of the Govemment of Odisha on or after the 1st day Of January, 2005.
17. The Government may, by notification, authorize any officer Of the Government or of the Urban LocalBody or authority to exercisein regard to any UrbanLocalBodyany orr Ormore of the powersvested In it by this Act,excepthepowegtomakeruks mavwithdrawtheauthortyinthe like
18. The provisionsin respectof leave,travelling dlQwance,Joining t#ne, mediCalfacilities, fees, honoraria. house rent allowance,dearness allowänce,fixation of pay, grant of incremen, deputation, age superannuation and other matters not expressly provided in this Act, Shan be corresporÆingprevisions contained in the apphcaNe to the Governmentemptoyee$whichshallapplyto fie employees
the Urban Lacl Bodies:
Providedthat leave salary shall be payableto an empbvee by the UrbanLocalBodywherehe happensto serveat.the time of "oceeding on Providedfurther that a per»n on transfer Shaudraw his travelling allowance and joining cime benefits, leave salary f any, from the urban Loca' Body to which he is transferred from the date af Ns reuef from the previous urb"l Local Body.
19. The provisions of this Act shall have effect notwithstanding anything inconsistent therewith contained 'in the OdishaMunicipal Act, 1950 and the Odisha Municipal Corporation Act. 2Cn3. Odisha Art,
23 of 1950
and 06 sha
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PenaEes. Reserv•tiM. Power to make
20. 'f any officer or empioyée wi\lfGiEyfails or neglects to comply with any lawful passedunderthis Act and ru\esOrcontravenes such order or offers resEtance or obstruction to the action taken by the officeß or errvloyees in respect of any property which has vested in the Urban Local Body or furnishes information which he knows Or has reason to believa to be falseor doesnot believe to be true, he shall, conviction. be punishablewith imprisönmentWhichmayexteod to tW0•veaßor with fine which may extend to Mty thousand rupeesor with both:
Provi&d that no coun shall cognizanceof the offence except with the previous sanction Of the Government _
21. Nothlng contained in this Act shall affect the reservations and other cmcessions required to be provided for S&leduledCastes,Scheduled Socially and.Educationally Bäzhvard Classes.Ex-servicemen. persons Disabdities, or any other nr categotv of persons in acmrdZ7ce wkh the piovisions of this Act and rules or orders issUed by the Government (n this regard, from time to time.
22. (1)The Gouernment, with previouspi'blication, may makerules for carrying out or any of the provisionsOfthis Act. In part*cular and without prejudice to the generality of the powers, the rules pmvide for all Or any of following matters, namely:—
(a) number, classificatm and of posts; (b} method of 7ecruitment , age limit for entry mto service, minimum qualification. scale of pay. leave,-allowances and 6ther concfitions of service;
{c) manner of exercising option for absorptü»n;
(d) manner conduct of examinations bv the Convnissionand Sen.'ice Selection Committee and manner of conducting. Departmental Examination and constitutlon of Departmental Promotion Committee;
{e) authority. to whom, the mamer in whkh and the time within which appeal to be filed; and
(f) any other matters which are required to be. or maybe, prescribed:
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of action Oken in faith.
power to
Amendment
of Odis)ü
Act. 23 at the Odish. Act, 11 ot 2Ø3.
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23. No suit or prosecutionor other legal proceedingshali lie against the anv officer ofthe Government or any oncer or employee Of the Urban Local gcdy acting on behalf of them for anything which B, in goodfaith doneor intendedto bedone in pursuanceof this Act, or•anyrule or made thereÜnder.
24. (1) If any difficulty arises in giving effect to the provislons of this Act, Govemmentmay,by order publlshedin the omcialGazette,makesuch provisionsnot Inconsistentwith provisionsof this Act, asmay appear to it to be necessaryor expedent for removirw the difficulty:
Provided that no such order shall be made under this section after of a period of two years from the date of commencement of this Act.
(2) Everyorder made under this section Shailbe laid, assoon asmay beafter it is made,beforethe Odisha LegisbtlveAssémbly.
25. (1) Chapter-WI of the Odisha Municipal Act. 1950 and sections 117 to 129 Chapter-VI" of the Corporation
Act, 2003 shall be omitted.
(2} Notwithstanding the amendmehts of the provisions of the Acts referred to ih (1), —
(a) any proceeding pending the dne of commencemerQ of this Act and any other proceedings before Court or Tribunal On the aforesaid date under any Of'the provisions so anv causeof action arisingunderany ofthe provisioruof the Acts so and the right, if any, appeal. review or revision arising out of any with respect to Wch causes of action; and
the tight of any or authoritv•ta take actionas per the provisions so amended, shall continue as if this Act has not come into force.
ByOrder of the Govemor
B. p. ROUTRAY
Principal Secretary to Government. •
Pnnted and published by tie Director,Printü•g,Stationery and Put*catbn. Odisha,CuRock-lO OGP/SBPEK. Gaz571-173*3BO
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