405. Appointment of Inspector of local works and duties to be performed by him.
(1)It shall be lawful for the State Government to appoint an officer to Inspector of local works in respect of a [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(2)It shall be the duty of the Inspector of local works to inspect and advise with regard to all public works and construction or repair vested in or in charge of the [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.],(3)Inspector of local works shall also perform such duties and exercise such powers as may be assigned to him by the prescribed rules.(4)The Inspector of local works may at all times enter upon, or cause to entered upon, any immovable property belonging to any [Municipal area] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any work progress under its direction and may require it to furnish such statement, estimates and reports as he thinks fit. A report of every inspection, shall be prepared, and a copy thereof, forwarded to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] concerned in through the Magistrate of the district.In all matters of professional detail, the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] shall be guided by the report of the Inspector of local works.
