Section 6(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(1)Immediately after the appointed date, the Collector shall issue a notice to every Village Officer directing him to-(a)deliver all record, maintained by him before the appointed date in respect of the land or village held by him in relation to his office, and(b)render all accounts appertaining to his office in respect of dues payable by and to him.
