Section 6(i) in The Orissa Grama Rakshi Rules, 1969
(i)in the case of Village Police-officers, whose services were terminated with the abolition of all offices of village Police under the Orissa Offices of Village Police (Abolition) Act, 1964 (Orissa Act 3 of 1964), nothing in Clauses (b) and (d), shall apply to them except that they should not have attained the age of 55 years at the time of their appointment as Grama Rakshi;
