Section 688 in The Orissa Municipal Corporation Act, 2003
688. Appointment of Magistrate of the First Class.
(1)The Government may with the consent of the Corporation and in consultation with the High Court, establish one or more Court of Magistrates of the First Class and empower such Magistrates to exercise the powers of a Judicial Magistrate of the First Class to try the offences under this Act, Rules or bye-laws and Regulations made there under and may appoint any person to such Court with such qualification may be determined by the High Court and may also appoint such ministerial officers for such Courts as it may think necessary.(2)The Magistrate referred to in Sub-section (1) and their establishment shall be paid such salary, pension, leave salary and other allowances as may, from time to time, be determined by the Government.(3)The amount of the salary and other allowances as determined under Sub-section (2) together with all other incidental charges shall be reimbursed to the Government by the Corporation, who shall also pay to the Government such contribution towards the pension, leave and other allowances of such Magistrates and their establishment as may, from time to time, determined by the Government :Provided that the Government may with the consent of the Corporation, direct that in lieu of the amounts payable under this Section the Corporation shall pay to the Government annually, on such date as may be fixed by the Government in this behalf, such fixed sum as may be determined by the Government in this behalf.
