Section 29 in The Orissa Municipal Corporation Act, 2003
29. Commissioner to exercise powers and perform duties of the Corporation under other laws.
(1)Any powers, duties and functions conferred or imposed upon or vested in the Corporation by any other law for the time being in force shall, subject to the provisions of such law and to such restrictions, limitations and conditions as the Corporation may impose, be exercised, performed or discharged by the Commissioner.(2)The Commissioner may, with the approval of the Standing Committee, by order in writing, empower any Corporation officer to exercise, perform or discharge any such power, duty or function under the control of the Commissioner subject to his supervision and to such conditions and limitations, if any, as he may think fit to impose.
