Section 25(3) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
(3)The minimum age limit for the said purpose shall be eighteen years excepting in case of Clause (c) of Sub-rules (1) for which it shall be twenty years :Provided that no Village Officer whose record of work before the appointed date was not satisfactory who is not physically fit or mentally alert shall be appointed to any post under the State Government
