Section 59 in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
59.
(1)The State Government may, by notification, appoint a Chief Inspector who shall be the chief executive authority for the purpose of carrying out the provisions of the Act.(2)In addition to any powers conferred on the Chief Inspector by or under these rules he may exercise all or any of the powers of an Inspector.
