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State of Odisha - Section

Section 28 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

28. Conditions of service.

- A Village Officer appointed to any post under the State Government in pursuance of these rules, shall be subject to all rules for the time being in force for regulating conditions of service in respect of the posts and not inconsistent with these rules.Chapter-VII Payment of solatium