Section 14 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
14. Interim arrangement.
- Notwithstanding anything contained in sub-section (1) of section 4, until the Village Administrative Officers are appointed in respect of one or more revenue villages under sub-section (1) of section 4, the competent authority may, as an interim arrangement, appoint-(i)any officer of the Revenue Department not below the rank of Junior Assistant and not above the rank of a Tahsildar; or(ii)any officer of any department of the Government, to discharge the functions of the Village Administrative Officers under this Act for one or more revenue villages.
