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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(7) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(7)It the Collector is not competent to make appointment to the posts for which the Village Officers have been found suitable, he shall forward a list referred to in Sub-rule (2) as finalised under Sub-rule (6) to the appropriate authority.