Section 19 in The Orissa Merged Territories (Village Offices Abolition) Rules, 1963
19. Provisional allotment.
- The Sub-Divisional Officer shall thereafter take into consideration the merits of each individual case, conduct local enquiry, if necessary, and shall make a provisional allotment in favour of all or any of them :Provided that until cases of all applicants of any one category in the list of priorities mentioned in Rule 18 are considered, no case of any category with a lower priority shall be taken into consideration.
