Section 3 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
3. Appointment of Estate Officer.
- The State Government may, by notification -(a)appoint such persons, being gazetted officers of Government or officers of equivalent rank of [the Board or of a Company, Corporation, Municipal Council, Notified Area Council, Improvement Trust, Special Planning Authority or University] [Substituted by Orissa Act 2 of 1983.], as they think fit, to be Estate Officers for the purposes of this Act; and(b)define the local limits within or with the categories of public premises in respect of which each Estate Officer shall exercise the powers conferred, and perform the duties imposed on Estate Officers by or under this Act.Explanation. - For the purpose of Clause (a) the expression Gazetted Officer of Government shall include any such officer who is on deputation to the services of a [the Board or of a Company, Corporation, Municipal Council, Notified Area Council, Improvement Trust, Special Planning Authority or University.] [Added by Act 2 of 1983.]
