Section 7(1) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(1)It shall be the duty of every holder of a village office in the prescribed manner-(a)to deliver all records maintained by him before the appointed date in respect of the land or village held by him in relation to his Office; and(b)to render all accounts appertaining to his office in respect of dues payable by and to him.
