Section 29 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
29. Order about admissibility of solatium.
(1)The Sub-Divisional Officer shall record an order with reasons therefor in respect of every Village Officer about admissibility or otherwise of solatium to him under Section 8.(2)If, in his opinion any Village Officer is not entitled to solatium he shall submit his order to the Collector for confirmation.(3)The Collector shall have authority to confirm the order with or without modification :Provided that he shall record his reasons if he modifies the order.
