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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(7) in The Ganjam and Boudh (Village Offices Abolition) Rules, 1970

(7)If the Collector is not competent to make appointment to the posts for which the Village Officers have been found suitable, he shall forward a list referred in Sub-rule (2) as finalised under Sub-rule (6) to the appropriate authority.