Section 8 in Administration of Mayurbhanj State Order, 1949
8. Heads of Departments.
- Subject to the provisions of this Order and subject also to the laws that are applied or continued in force under paragraph 5, all the Heads of Departments of the Provincial Government, shall exercise the same powers, functions and jurisdiction, within the State which they at present exercise in the Province of Orissa..Explanation. - In this paragraph, the expression "Heads of Departments" means the Chief Engineer, Public Works Department, the Director of Public Instructions, the Director of Veterinary Services, the Director of Health and Inspector-General of Prisons, the Inspector-General of Police, the Collector of Commercial Taxes, the Controller of Supply and Transport, the Director of Agriculture and Food Production, the Director of Industries, the Registrar of Co-operative Societies, the Inspector-General Registration and any other officer who may be declared as such by the Provincial Government.
