Section 4 in The Tamil Nadu Abolition of Posts of Part-Time Village Officers Act, 1981
4. Appointment of Village Administrative Officers.
(1)Subject to the provisions of sub-section (2) and the rules made under section 6, the competent authority may appoint a person as Village Administrative Officer for one or more revenue villages.(2)No person shall be eligible for appointment to the post of Village Administrative Officer unless he possesses the minimum general educational qualification referred to in rule 12(a)(i) of Part II of the Tamil Nadu State and Subordinate Service Rules and prescribed in Schedule I to the said Part II.(3)The Village Administrative Officer shall be a whole-time Government servant.(4)The posts of Village Administrative Officers shall form a separate category in the Tamil Nadu Ministerial Service.(5)The Village Administrative Officer shall perform the duties relating to the collection of land revenue, taxes and other sums due to the Government, maintenance of village records and such other duties (including the implementation at the village level of the schemes of the Government) as may be assigned to him by the appropriate authority, from time to time.(6)The Government or any officer or authority authorized by them in this behalf may sanction, from time to time, the creation of such number of posts of Village Administrative Officers as may be necessary for the purpose of this Act.
