The GANJAM AND BOUDH (VILI.AGE OFFICES ABOLITION ) ACT, 1969

0RISSA ACT 1 OF 1970 
1( THE GANJAM AND BOUDH (VILI.AGE 
OFFICES ABOLITION ) ACT, 1969 ) 
[ Received the assent of the President on the 13th 
January 1970,first published in an extra­
ordinary issue of the Orissa Gazette, 
dated the 22nd January 1970 ] 
AN ACT TO ABOLISH CERTAIN VILLAGE OFFICES IN 
THE STATE OF OrussA 
Whereas it is expedient in the public interest to 
abolish certain Village Offices in the districts of 
Ganjam and Boudh of the State of Orissa and to 
provide for matters incidental thereto in the manner 
hereinafter appering; 
It is hereby enacted by the Legislature of the 
State of Orissa in the Twentieth Year of the Republic 
of India, as follows:-
1. (J) This Act may be called the Ganjam and short title, 
Boudh (Village Offices Abolition) Act 1969. extent and ' commence-
(2) It extends to the Ganjam Agency areas and to ment. 
the Baliguda Subdivision in the district of Boudh of 
the State of Orissa. 
(3) It shall come into force on such date as the 
State Government may, by 2notification, appoint in 
that behalf. 
2. In this Act unless the context otherwise Definitions 
requires-
( a) "appointed date" in relation to any village 
office means the date appointed in respect 
of such office by a notification under sub­
section (J) of section 3; 
(b) "Collector" includes any officer, not being 
below the rank of an Additional District 
Magistrate appointed by the State Govern­
ment to perform all or any of the functions 
of a Collector under this Act; 
·---·-------------·-------
. 1. For Statement of Objects and Reason5, see Orissa Gazelle, Extra 
ordmary, dated the 8th October 1969 (No. 1545 ). 
2. Came into force in th•' Ganjam Agency and Baliguda Suh-division 
w. e. f. the 1st June 1970-\ idc S. R. O. No. 389/70 nublished in Orissa 
Gazette, Extraordinary, dated the '.1rd June. 1970 (No. 625 ). 
481 
482 THE GANJAM AND BOUDH [Or. Act 
(Sec. 3) 
(c) " emolument" in relation to any Village 
Office ineans salary, cash payment, commi­
ssion, sanja or cist mamool, use or enjoy· 
ment of lands held and all kinds of privile­
ges and be11efits in respect of or annexed 
to such office in lieu of remuneration for 
the performance of the duty appertaining 
thereto and includes right to fees or 
perquisites in money or in kind, whether 
at fixed times or otherwise as incidental 
to such office; 
( d) "prescribed" means prescribed by rules 
made under this Act; and 
(e) "Village Office" shall mean the office shown 
in the Schedule. 
Abolition of 3. (1) The State Gowrnment may from time to 
Village Offi- time, by notification, declare the village offices speci­
:~u~n~ ~
0
~~ fied therein to have been abolished with effect from 
thereof. such date as may be appointed thereunder. 
(2) Notwithstanding anything in any law, usage, 
settlement, grant, sanad or order or in any judgment, 
decree or order of a Court, with effect from and on 
the appointed date-
(a) all the incidents of the service tenures rela­
ting to such offices shall be deemed to 
have been extinguished; 
(b) all settlements, sanads and all grants in 
pursuance of which such tenures were 
being held immediately before the appoin­
ted date shall be deemed to have been 
cancelled; 
(c) the rights of the holders of such offices to 
receive any emoluments shall be deemed 
to have been terminated; 
(d) all rights to hold office and any liability to 
render service appertaining to such office 
shall stand extinguished; 
(e) all lands held as emolument in respect of 
such offices shall stand resumed and vested 
absolutely in rhc State Government free 
from all encumbrances; and 
1of1970] (VILLA(.l= OFFICES ABOLITION) ACT, 1969 
(Secs. 4-7) 
(f) the holders of such offi.:cs shall cease to 
have the right to hold all other lands 
which thi: / would not have continued to 
hoJc except by virtue or or as incidental to 
his offi«.;. 
483 
4. (I) If any question arises as to whether a Collector to 
person was immediatdy ~)e ·ore the appointed date the deciden, . ifha 
Id {. . 1 ~, .. ·~ . 11 h 11 ft perso is t e ho er o any V1l age 'Ji1tCe 1 l1e Co ector s a a er holder of a 
giving the perso>l atfocted an opportunity of being Village Office. 
heard and after holding (ill e · '.quiry decide the ques-
tion. 
(2) Any person aggrieved by the decision of the 
Coilector under sub-sec:icn. (1) may within thirty days 
of such decisi::m prt.fer an appeal to the Board of 
Revenue. 
5. All lands resumed under the provisions of this Settlement 
Act shall be settled with rights of occupancy therein oflands. 
on a fair and equitable rent with the holder of the 
Village Office or with him and aH those other persons 
if any, who may be in the enjoyment of the land or 
any part thereof &.s his co-sharers or as tenants under 
him or under such co-sharer to the extent that each 
such person was in separate and actual cultivating 
possession of the s~me immediately before the 
appointed date. 
6. The Village Officer shall, on abolition of the Employment 
office, if there arc no lands to be settled with him, be v"~1 c1 ertainffi 
'd f 1 · 1 · l 1 age 0 ce pa1 by way o so at1um a ump sum grant equiva ent in state 
to rupees fifty for every completed year of service: Services. and payment of 
Provided that no such solat1um shall be payable, 
if such officer on his application has been appointed 
before the expiry of a period of six months from the 
appointed date to any suitable po~t under the State 
Government in accordance with such rules as may be 
prescribed. 
Solatium. 
7. (1) It Shall be th<:: duty of every holder of a submi;sion 
Village Office in the prescribed manner- of Records and delivery 
of possession 
( ) d 1 . ll d . . . of land. a to e iver a recor s m?,mtarned by him 
before the appo1ntd date in respect of the 
land or village held by him in relation to 
his office: and 
484 THE GANJAM AND BouoH (Or. Act 
(Sec. 8) 
(b) to render all accounts appertaining to his 
office in respect of dues payable by and to 
him. 
(2) Whoever without sufficient cause fails to 
comply with the provisions of any of the clauses of 
sub-section (J) within thirty days from the date of 
service of a notice in that behalf or such further 
period as the Collector may allow, shall be punisha­
ble on conviction with fine which may extend to two 
hundred rupees and in the case of continuing failure, 
with an additional fine which may extend to ten 
rupees for everyday during which such failure conti­
nues after the conviction for the first such failure. 
(3) The Collector may for the purpose of recove­
ring the record specified in clause (a) of sub-section 
(J) issue a search warrant and exercise all such 
powers with respect thereto as may be lawfully 
exercised by a Magistrate under Chapter VII of the 
Code of Criminal Procedure, 1898. 5 of t898 
Determina- • tion of 8. (J) If any person ts aggrieved by the provjsions 
~:~b~~it~n of this Act on the ground that it provides for the 
amounts to acquisition of property by the State, such person may 
acquisition. apply within a period of three months from the 
appointed date to the Collector for the determination 
of the question and the compensation, if any, payable 
in respect thereof. 
(2) The Collector shall after holding an enquiry 
and giving all parties interested an oppertunity of 
being heard determine the right to and the amount of 
such compensation, if any, as may be payable, so far 
as may be in accordance with the provisions of sub· 
section (1) of section 23 and section 24 of the Land 1 of 1894 
Acquisition Act, 1894: 
Provided that in determining the compensation 
the Collector shall take into account the value of the 
interest acquired by such person as a result of the 
settlement of land, if any, in accordance with the 
provisions of section 5. 
(3) Any amount paid as compensation in respect 
of any land settled under section 5 with any person 
other than the holder of the Village Office shall be 
realised by the State Government from such person 
and all such amounts shall be recoverable as arrears 
of land revenue. 
l of 1970) (VILLAGE OFF1cEs ABOunON) A.er, 1969 485 
36 of 1963 
(Secs. 9-13) 
(4) Any person aggrieved by the decision of the 
Collector under sub-section (2) may, within thirty 
days of such decision, prefer an appeal to the Board 
of Revenue. 
9. In giving effect to the provisions of section 5 ~e~~eTr:\r 
no premium sh<dl be charged for the settlement of p~emium. 
lands and the rent, if any, assessed and in force 
immediately before the appointed date shall, in the 
absence of any proof to the contrary, be deemed to 
be the fair 9.nd equitable rent. 
10. The State Government may, by rules made Procedure to 
· h b If ·r · h 11 · 1 · be followed in m t at eha , spec1 y e1t er genera y or m re atlon proceedings. 
to any particular area the time within which, the 
authorities bv whom and the manner in which 
proceedings in respect of matters under section 5 
including matters preliminary, incidental or ancillary 
thereto shall be commenced, heard and disposed of. 
11. (1) Save as otherwise expressly provided in Appeal 
this Act any person aggrieved by any order passed 
under this Act or the rules made thereunder, may 
prefer an appeal within thirty days from the date of 
the order before the Collector, and if the original 
order is passed by the Collector, before the Board of 
Revenue. 
(2) Any person aggrieved by an order passed in 
appeal not being an appeal before the Board of 
Revenue, may, within thirty days from the date of 
the order, prefer an appeal both on questions of fact 
and law before the Board of Revenue, who may after 
calling for the records and giving the parties an 
opportunity of being heard pass such orders confir­
ming, modifying or reversing the order in question 
according as tbe Boarci deems proper. 
(3) Any person aggrieved by an order passed by 
the Board of Revenue in an appeal under sub-section 
(4) of section 8 may within sixty days from the date 
of such order, file an appeal before the High Court. 
12. All orders passed under this Act shall, Finality of 
subject to the decision passed in an appeal, if any, be orders. 
final. 
13. The ~1rovisions of sections 4, 5, 12 and 14 of Application 
the Limitation Act 1963 shall be applicable to the 0 fLimitation 
fi . l d' . A Act, 1963 ltng of appea s un er this ct. 
486 
Authorities 
to exercise 
certain 
powers of 
Civil Court. 
Power to 
make rules. 
THE GANJAM AND BouoR 
(Secs. 14-15) 
(Or. Act 
14. (I) The Collector, Board of Revenue and the 
other authorities specified under sections 10 and 11 
shal1, for the purposes of this Act, have the same 
powers as are vested in a Court under the Code of 
Civil Procedure, 1908 when trying a suit in respect 5 of I9os 
of-
(a) summoning and enforcing the attendance 
of witnesses and examining them on oath; 
(b) requiring the discovery and production of 
documents; 
( c) receiving evidence on affidavit; and 
(d) such other matters as may be prescribed. 
(2) All enquiries and proceeding before the 
:::iforesaid authorities under this Act shall be deemed 
to be judici'.'IJ proceedings within the meaning of 
sections 193, 219 and 228 of the Indian Penal Code. 45 of 1860 
15. (1) The State Government may after previous 
publication make*rules to carry out the purposes of 
this Act. 
(2) In particular and without prejudice to the 
generality of the foregoing power, such rules may 
provide for-
( a) the procedure to be followed by the 
Collector, the Board of Revenue and other 
authorities while proceeding under any of 
the provisions of this Act; 
(b) the qualifications and other conditions for 
the appointment of the holders of village 
offices in suitable posts under Govern­
ment; and 
(c) all other matters which under the provi­
sions of this Act are required to be or may 
be prescribed. 
(3) All rules made under this Act shall, as soon 
as may be after they are made, be laid before the 
State Legislature for a total period of fourteen days 
*For rules see Notification No. 67755-E. A. I. (S. D.) 33/70-R., dated the 
9th December 1970 bearmg S. R. 0. No. 963/70 published in Orissa Gazette 
extraordinary, dated the 12th December 1970 (No. 1649). 
1of1970) (VILLAGE OFFICES ABounoN) AcT, 1969 
(Sch.) 
which may be comprised in one or more sessions 
and ii during the said pericd the State Legislature 
makes modification, if any, therein the rules shall 
thereafter have effect only in such modified form, so 
however that such modification shall be without pre­
iudice to the validity of anything previously done under 
the rules. 
l. Mutha Head 
2. Sub-Mutha Head 
3. Bisoyee 
4. Patro 
5. Sub-Patro 
6. Hodadar 
7. Samesthan Paik 
8. Paik 
9. Peshinia 
10. Behera Dolai 
SCHEDULE 
[See section 2 (e)] 
GANJAM AGENCY AREAS 
21. Bada Kumaro 
22. Bodo Bodo Kumaro 
23. Sano Bodo Kumaro 
24. Bodo Naik 
25. Bodo Bodo Naik 
26. Sano Bodo Naik 
27. Ghadei 
28. Ghodia Patro 
29. Khotha Dalai 
30. Bodo Dalai 
11. Bodo Behera Dolai 31. Dala Behera 
12. Sano Behera Dolai 
13. Dandasena 
14. Bodo Dandasena 
15. Sano Dandasena 
16. Malo Dandasena 
17. Padhani 
18. Bodo Padhani 
19. Sano Padhani 
20. Malo Padhani 
32. Dalapati 
33. Dharmo Dalapati 
34. Sano Dalapati 
35. Malo Dalapati 
36. Rauto 
37. Maihi 
38. Bodo Majhi 
39. Sana Majhi 
40. Maharathy 
487 
488 THE GAN.JAM AND BouDH (VILLAGE OFFICES ABOLITION) ACT, 1969 
[Or. Act 1of197()) 
41. Pradhan 
42. Dora 
43. Bodo Bissoyee 
44. Sano Bissoyee 
45. Dhangada Bissoyee 
46. Malo Bissoyee 
47. Sirdar 
48. Sirdar Pradhan 
49. Jagat Singi 
50. Uttam Singi 
51. Pa tta Singi 
52. Gajendra 
53. Sundarai 
1. Mutha Head 
2. Sub-Mutha Head 
3. Patro 
4. Sub-Patro 
5. Paik 
6. Karanam 
7. Chatia 
8. Karji 
9. Mallika 
10. Padra 
11. Majhi 
12. Bebhari 
13. Peshinia 
14. Desipatra 
15. Dalabehera 
16. Kotodalai 
17. Naik 
18. Goditory 
19. Dandias 
20. Sub-Bissoyce 
21. Bissoyee 
22. Digal 
23. Dalapati 
(24. Samasthanpaik 
25. Muthamallik 
( Sch. Contd. 
54. Ranohati 
55. Ranojiti 
56. Arisaily a 
57. Bairisailya 
58. Pharsia 
59. Karji 
60. Karanam 
61. Dalai 
62. Sano Ghadai 
63. Adhikari 
64. Head Naik 
65. Naik 
BounH DISTRICT 
26. Dakua 
27 Pradhan 
28. Koha1 
29. Goda ti ya 
30. Mutha Adhikari 
31. Dandasena 
32. Badamajhi 
33. Behera Dalei 
34. Rauto 
35. Dalai 
36. Bodo Naik 
37. Kabat Majhi 
38. Pato Majhi 
39. l\1utha Majhi 
40. Singi 
41. Sitha 
42. Bindhani 
43. Gauntia 
44. Badhei 
45. Bodo Kumbhar 
46. Barik 
47. Sani 
48. Badhaik 
49. Sudhi Mallik 
50. Sudhiholder Mallik 
51. Assistant l\irntha Head J 
----------~---·--------·--------~----------------- -·---
-1:-Add~ by the Ganjam and Boudh (Village Offices Abolition) Amendment Act, 1975( Gr. A' t 
2_ofU976),;,s. 2. 

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