Section 31 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
31. Payment of solatium and adjustment of dues recoverable from the solatium.
(1)The amount shown in the final Assessment Roll as recoverable from the solatium towards dues payable to State Government by the Village Officer or the amount of solatium payable to him whichever is less, shall be paid by the Sub-Divisional Officer to the appropriate authority by suitable adjustment of accounts.(2)The balance, if any, payable to the Village Officer shall be paid in the manner laid down in Sub-rules (3) to (6).(3)The Sub-Divisional Officer shall intimate the Village Officer the date, time and place of payments and Shall Call upon him to take payment in person or through a duly authorised agent.(4)The Sub-Divisional Officer or any other Gazetted Officer duly authorised by him shall make the payment after taking acknowledgement or receipt of the payment from the payee.(5)If any Village Officer or his authorised agent does not turn up to receive the payment, the Sub-Divisional Officer shall send the amount to him by Postal Money Order in his last known address.Provided that the commission payable on the Money Order shall be paid out of the amount payable to the Village Officer.(6)If the Money order is received back undelivered the Sub-Divisional Officer shall keep the amount in Revenue Deposit until the Village Officer claims it when it shall be paid to him or to his agent duly authorised in that behalf.Chapter-VIII Miscellaneous
