Section 7 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
7. Manner of delivering of record and accounts.
(1)The Village Officer shall prepare in duplicate, a chalan of records referred to in Clause (a) of Sub-rule (1) of Rule 6, sign it and deliver the same along with the records to the authorised officer who shall receive them and shall return a copy of the chalan duly acknowledging therein receipt of the records.(2)The Village Officer shall deliver in duplicate a statement of accounts referred to in Clause (b) of Sub-rule (1) of Rule 6 to the authorised officer who shall receive it and acknowledge its receipt in writing.Explanation - For the purpose of this Chapter, the expression "authorised officer" shall mean the Tahsildar or any other officer authorised by the Collector.Chapter-III Settlement of lands
