Section 8 in The Orissa Merged Territories (Village Offices Abolition) Act, 1963
8. Employment of certain Village Officers in State service and payment of solatium.
- The Village Officer shall, on abolition of the office, if there are no Bhogra lands to be settled with him, be paid by way of solatium a lump sum grant of fifteen times the annual commission received by him during the year immediately prior to the appointed date :Provided that no such solatium shall be payable, if such officer on his application has been appointed before the expiry of a period of six months from the appointed date to any suitable post under the State Government in accordance with such rules as may be prescribed :Provided further that where a Gountia in the former State of Bamra holds any Gountia-raiyati lands Immediately before the appointed date-(a)no solatium shall be payable, if the market value of such lands is not less than fifteen times the annual commission; and(b)in any other case the solatium shall be equal to the amount by which fifteen times such commission exceeds the said market value:Provided also that where the annual commission received by any Village Officer during the year immediately prior to the appointed date has been affected as a result of remission of rent or revenue payable in respect of that year or as a result of suspension of realisation of such rent of revenue, the solatium under this section shall be calculated on the annual commission received by the Village Officer during the year next preceding the appointed date the rent in respect of which year has not been so affected.
