Section 6 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
6. Employment of certain village office in State services, and payment of solatium.
- The Village Officer shall, on abolition of the office, if there are no lands to be settled with him, be paid by way of solatium a lump sum grant equivalent to rupees fifty for every completed year of service :Provided that no such solatium shall be payable, if such officer on his application has been appointed before the expiry of a period of six months from the appointed date to any suitable post under the State Government in accordance with such rules as may be prescribed.
