Section 3 in The Orissa Offices of Village Police (Abolition) Act, 1964
3. Abolition of offices of village police.
(1)Notwithstanding anything in any other law or in any rule, order, custom, usage or practice having th6 force of law or in any contract, sanad or grant or in any judgement, decree or order of a Court, with effect from and on the appointed date-(a)all offices of village police shall be deemed to have been abolished;(b)the rights of the holders of the said offices to receive any emolument shall be deemed to have been terminated;(c)all rights to hold office and any liability to render service appertaining to such office shall stand extinguished;(d)all rights, privileges and obligations of any person holding the office of a village police in respect of the exercise, performance or discharge of all powers, functions and duties of any kind whatsoever attached to such office or in relation thereto shall stand extinguished; and(e)all Jagir lands shall stand resumed and vested absolutely in the State Government free from all encumbrances ;Provided that any person being a Jhankar or Kelo who, in accordance with any local law, custom, usage or practice, was immediately before the appointed date discharging duties of a village priest attached to the office of such Jhankar or Kalo, shall continue to hold fifty per centum of the Jagir lands, if any, for so long as he continues to discharge the said duties.(2)Where Village Police Officers with emoluments consisting of cash remuneration only have been served with notices from the District Magistrate in any area purporting to terminate the services of such officers and providing for conferment of benefits specified in Sub-section (6) of Section 4, the provisions of this Act shall have effect in relation to offices of such village police as fully and effectively as if this Act with modifications specified in Sub-section (3) had been in force at all material times and the said notices had been issued under this Act.(3)This modifications referred to in Sub-section (2) shall be the following, namely :(a)"appointed date" shall be read and construed-(i)for purposes of Sub-section (1) and Sections 4, 6 and 11 as the first day of August, 1963; and(ii)for purposes of Section 5 as the date on which rules are made in relation to matters covered by Sub-section (1) of the said section;(b)benefits conferred under Sub-section (6) of Section 4 shall be read and construed as the benefits specified in the said notices.
