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State of Odisha - Section

Section 122 in The Orissa Municipal Corporation Act, 2003

122. Powers and functions of the Chief Auditor.

- The Chief Auditor shall -
(a)perform such duty as provided under this Act or the rules made thereunder and perform such other duties with regard to the audit of the accounts of the Corporation fund as would be required by the Corporation or the Standing Committee.
(b)specify, subject to such direction of the Standing Committee on Taxation, Finance and Accounts, the duties and powers of the Auditors, Assistant Auditors, Clerks and other employees who are immediately subordinate to him; and
(c)subject to the order of the said Standing Committee, supervise and exercise control over the acts and proceedings of such Auditors, Assistant Auditors, clerks and other employees.