Section 30(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(1)In respect of every Village Officer who is entitled to solatium, the Sub-Divisional Officer, shall on the basis of records available at his disposal, prepare a draft Assessment Roll showing the amount of solatium payable to him, the amount to be recovered from such solatium towards the dues of the State Government payable by him in his capacity as a Village Officer, and the balance, if any, payable to him.
