103A. [ Powers of Municipality to give direction. [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- Notwithstanding anything contained in this Act, on and after the commencement of the Orissa Municipal (Amendment) Act, 1994 -(a)the exercise of any power or performance or any function by the Chairperson, Vice-Chairperson, the Executive Officer or any other officer under this Act shall be subject to the direction, if any, as may be given by the Municipality in that behalf; and(b)all orders and decisions of the Chairperson or the Vice-Chairperson of a Municipality under the provisions of this Act shall be carried into effect by the Executive Officer of the Municipality and non else.]Chapter-X Budget
