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State of Odisha - Section

Section 377 in Orissa Municipal Rules, 1953

377.

The Inspector of Local Works shall make tours of Inspection of Local Works. He shall not only minutely survey and report upon the state of various works, whether completed or in progress, but shall enquire into the system of management prevailing in respect to the preparation of estimates and cost of materials, the style of execution, the price of labour and rates of work. He shall satisfy himself that the building or road materials and the resources available in the district shall be brought into use in the most efficient and economic manner It shall be his duty to bring to the notice of Local authority concerned any shortcomings and defective arrangements and shall correspond direct with the local authority regarding all matters in which he exercises power under the Act and rules thereunder.