Section 16 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
16. Application by Village Officers and selection for appointment.
(1)Any Village Officer who fulfils the requirements laid down in Rule 45 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 15.(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 therefor.(4)The list 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 list as approved by the Collector and as modified in appeal, if any, under Section II shall be published in the Notice Boards of the Collector and of the Sub-divisional Officers concerned.(7)If 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 in Sub-rule (2) as finalised under Sub-rule (6) to the appropriate authority.
