Section 15 in The Orissa Weights and Measures (Enforcement) Act, 1958
15. Appointment of Controller and other authorities and their powers and functions.
(1)The State Government may appoint a Controller, and Additional Controller and a Joint Controller of Weights and Measures for the State and as many Deputy Controllers, Assistant Controllers, Inspectors and Senior Inspectors of Weights and Measures as may be necessary for the purposes of this Act; and the authorities so appointed shall exercise the powers and discharge the duties conferred or imposed on them by or under this Act.(2)The local jurisdiction of the Inspectors shall be such as the State Government may, by general or special order, specify in that behalf.(3)Subject to the provisions of this Act the Additional Controller the Joint Controller and all Deputy Controllers, Assistant Controllers and Inspectors shall be subject to the general superintendence and control of the Controller.(4)The Controller, the Additional Controller the Joint Controller, Deputy Controllers and Assistant Controllers may, in addition to the powers and duties conferred or imposed on them, exercise any power and discharge any duty conferred or imposed on the Inspectors.
