Section 55(d) in The Orissa Hindu Religious Endowments Act, 1951
(d)The Collector may, for the purpose of control and supervision of the institution under direct control exercise the powers of [* * *] [Omitted vide Orissa Act No. 18 of 1954.] [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] if [the Collector] [Substituted vide Orissa Act No. 18 of 1954.] is specially empowered in this behalf by the Commissioner.
