Section 6 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
6. Notice calling upon the Village Officer for delivering records and lands.
(1)Immediately after the appointed date, the Collector shall issue a notice to every Village Officer directing him to-(a)deliver all record, maintained by him before the appointed date in respect of the land or village held by him in relation to his office, and(b)render all accounts appertaining to his office in respect of dues payable by and to him.(2)The notice shall-further specify that the Village Officer shall comply with the order within thirty days from the date of its service in the manner specified in Rule 7.(3)The Collector may allow any Village Officer further time for complying with the order if he is satisfied on an application made by the Village Officer in that behalf that it would not be reasonably practicable for him to comply with the order within thirty days from the date of service of the notice.
