In exercise of the powers
conferred by clause (3) of Article 187 of the Constitution of India, the
Governor of Odisha after consultation with the Speaker of the Odisha
Legislative Assembly is pleased to make the following rules further to amend
the Odisha Legislative Assembly Secretariat (Recruitment & Conditions of
Service) Rules, 1983, namely:- (i)
These Rules may be called the Odisha Legislative Assembly
Secretariat (Recruitment & Conditions of Service) Amendment Rules, 2018. (ii)
They shall come into force on the date of their publication in the
Odisha Gazette. In the proviso to Rule 8 of the
Odisha Legislative Assembly Secretariat (Recruitment & Conditions of
Service) Rules, 1983, the figure "63" shall be substituted by the
figure "64".ODISHA
LEGISLATIVE ASSEMBLY SECRETARIAT (RECRUITMENT & CONDITIONS OF SERVICE)
AMENDMENT RULES, 2018
PREAMBLE