Section 3(2) in The Orissa Offices of Village Police (Abolition) Act, 1964
(2)Where Village Police Officers with emoluments consisting of cash remuneration only have been served with notices from the District Magistrate in any area purporting to terminate the services of such officers and providing for conferment of benefits specified in Sub-section (6) of Section 4, the provisions of this Act shall have effect in relation to offices of such village police as fully and effectively as if this Act with modifications specified in Sub-section (3) had been in force at all material times and the said notices had been issued under this Act.
