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State of Odisha - Section

Section 17 in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

17. Appointment.

(1)The authority competent to make appointments shall then appoint the Village Officers subject to availability of vacancies to the posts for which they may have been considered suitable by the Collector.
(2)Copies of all orders of appointment made under Sub-rule (1) shall be forwarded to the Sub-divisional Officer.