Section 27C in The Orissa Land Reforms (General) Rules, 1965
27C.
(1)For the purpose of consulting local committee under Section 36-A, the Revenue Officer shall inform the members of the Committee of the date, time and place of its meeting by a notice specifying the matters for such consultation and the said notice shall be served seven clear days before the meeting. A copy of the notice signifying due service on the person concerned shall be retained by the Revenue Officer and shall form part of the case record.(2)The Revenue Officer shall consult the Committee in the meeting on the appointed day.(3)The proceedings of the meeting, of Committee shall form part of the proceeding under Section 36-A.(4)If consultation with the Committee on the appointed day is not possible due to absence of the members or due to their disinclination or inability to express their opinion, the fact shall be recorded by the Revenue Officer and it shall thereupon constitute sufficient compliance with the requirement of consultation with the committee.
