Section 6(3) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970
(3)The Collector may allow any Village Officer extension of time for complying with the order if he is satisfied on an application made by the Village Officer in that behalf that it would not be reasonable for him to comply with the provisions of Sub-rule (1) of Rule 6, within thirty days from the date of service of the notice.
