Section 15(2) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(2)In particular and without prejudice to the generality of the foregoing power, such rules-may provide for-(a)the procedure to be followed by the Collector, the Board of Revenue and other authorities while proceeding under any of the provisions of this Act;(b)the qualifications and other conditions for the appointment of the holders of village offices in suitable posts under Government; and(c)all other matters which under the provisions of this Act are, required to be or may be prescribed.
