Section 3(j) in The Orissa Offices of Profit (Removal of Disqualifications) Act, 1961
(j)the office of Village Revenue Officer, whether called a lambardar, Gauntia, Karjee, Karanam, Sarvarakar or by any other name, whose duty is to collect land revenue and who is remunerated by a share of, or commission on, the amount of land revenue collected by him, but does not discharge any police functions.
