Section 30 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
30. Preparation of draft Assessment Roll, objections to it and preparation of the final Assessment Roll.
(1)In respect of every Village Officer who is entitled to solatium, the Sub-Divisional Officer, shall on the basis of records available at his disposal, prepare a draft Assessment Roll showing the amount of solatium payable to him, the amount to be recovered from such solatium towards the dues of the State Government payable by him in his capacity as a Village Officer, and the balance, if any, payable to him.(2)He shall thereafter forward a copy of the draft Assessment Roll to the Village Officer with a notice that objections, if any, to any entry in or omission from the draft may be made to him within a period of thirty days from the date of service of the notice.(3)He shall also publish a copy of the draft Assessment Roll on his Notice Board.(4)Objections, if any, to any entry in or omission from the draft Assessment Roll filed within a period of thirty days of service of the notice under Sub-rule (2) or publication under Sub-rule (3), as the case may be, shall be received by the Sub-Divisional Officer.(5)He shall hear the objector and other parties, if any, and pass such orders as he may deem proper.(6)He shall thereafter frame the final Assessment Roll on the basis of the draft Assessment Roll as corrected in accordance with orders passed under Sub-rule (5) and in appeal or revision, if any, under Section 13.
