- The State Government may by notification authorise any person or authority to exercise in regard to any [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] any one or more of the powers vested in them by this Act, except the power to make rules or alter Schedules, the power to determine contributions payable and the power to sanction prosecution under Section 376 and may in the like manner withdraw such authority.
