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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(1) in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963

(1)Any Village Officer who fulfils the requirements laid down in Rule 25 may within two months from the appointed date apply to the Sub-Divisional Officer for appointment to a suitable post under the State Government.