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State of Odisha - Section

Section 15 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

15. Qualifications required of Village Officers for appointment to suitable posts.

(1)The minimum educational qualifications required of Village Officers for appointment to different posts under the State Government shall be as mentioned below :
(a) for the post of a peon A pass in the Lower Primary Examination.
(b) for the post of a Moharir A pass in the Upper Primary Examination.
(c) for the post of an Amin A pass in the Upper Primary Examination and knowledge in landrecords and cadastral survey to the satisfaction of theSub-divisional Officer.
(d) for the post of a Revenue A pass in the examination held -Inspector for Class IX of HighEnglish School or any examination equivalent thereto.
(e) for the post of a Revenue A pass in the High School Supervisor, Grade II CertificateExamination or any other equivalent examination.
(2)The maximum age-limit for appointment to the posts mentioned in Sub-rule (1) shall be fifty years.
(3)The minimum age-limit for the said purpose shall be eighteen years excepting in case of Clause (a) of Sub-rule (1) for which it shall be twenty years :Provided that no Village Officer whose record of work before the appointed date was not satisfactory or who is not physically fit or mentally alert shall be appointed to any post under the State Government.