Section 34 in The Orissa Development Authorities Rules, 1983
34. Qualification for appointment of Valuation Officer.
(1)The Valuation Officer to be appointed under Sub-section (1) of Section 33 shall possess at least one of the following qualifications, namely :(a)a degree of Post Graduate diploma in Town/Regional Planning or Estate Management from any University/Institution recognised by the State Government with experience of at least five years in Town/Regional Planning or valuation of lands and buildings or Estate Management; or(b)a degree in Civil Engineering or Architecture or equivalent to such degree having practical experience of not less than five years in Town/Regional Planning or valuation of lands and buildings; or(c)has held a post not below the rank of Assistant Town Planner in the Directorate of Town Planning of the State Government for a period of at least five years.(2)The State Government shall notify the appointment of the Valuation Officer in the Gazette and shall forward a copy of the said notification to the concerned Authority who shall, immediately after receipt of a copy of such notification, affix copies of the same at the office of the Authority and in conspicuous places within the area covered by the relevant town planning scheme.(3)The appointment of the Valuation Officer shall subject to the provisions of Sub-section (3) of Section 33, be on such terms and conditions as may be determined by the State Government from time to time.
