15. [ Tax Authorities. [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.]
(1)Persons appointed under any prescribed designation including a Special Commissioner of Sales Tax, an Additional Commissioner of Sales Tax, a Joint Commissioner of Sales Tax, a Deputy Commissioner of Sales Tax, an Assistant Commissioner of Sales Tax, a Sales Tax Officer and an Assistant Sales Tax Officer to assist the Commissioner under VAT Act shall, for the purpose of this Act, exercise such powers and discharge such functions as may be required, by or under this Act within such local area as assigned by the Commissioner under that Act.(2)Without prejudice to any other functions that the Commissioner may perform under the provisions of this Act, he shall exercise the following powers and discharge the following functions -(a)to superintend and control all persons employed in the executive administration of tax;(b)subject to the provisions of this Act and Rules, to make rules of procedure and conduct of administration for the guidance of persons subordinate to him;(c)to call for any record form any subordinate officer and also to call for any paper or document in connection with any assessment under this Act;(d)to inspect the records and to superintend the work of officers subordinate to him and their officers.].
