Section 26 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
26. Application by Village Officers and selection for appointment.
(1)Any Village Officer who fulfils the requirements laid down in Rule 25 may within two months from the appointed date apply to the Sub-Divisional Officer for appointment to a suitable post under the State Government.(2)After expiry of two months from the appointed date, the Sub-Divisional Officer shall prepare a list giving all relevant particulars of such of the applicants as are in his opinion suitable for appointment to different posts on the basis of requirements laid down in Rule 25.(3)He shall also prepare another list giving all relevant particulars of other applicants whom he considers unsuitable for appointment to any post under the State Government and the reasons therefor.(4)The lists prepared under Sub-rules (2) and (3) shall be forwarded to the Collector for approval.(5)The Collector shall have authority to approve the lists with or without amendments :Provided that if he amends any list, he shall state his reasons in writing.(6)The lists as approved by the Collector and as modified in appeal and revision, if, any, under Section 13 shall be published in the Notice Boards of the Collector and Sub-Divisional Officer.(7)It the Collector is not competent to make appointment to the posts for which the Village Officers have been found suitable, he shall forward a list referred to in Sub-rule (2) as finalised under Sub-rule (6) to the appropriate authority.
