Section 4 in The Orissa Fruit Nurseries (Regulation) Act, 1997
4. Appointment of competent authority.
- The Government may, by notification, -(a)appoint any officer, not below the rank of a Class-I Officer of the Government in horticultural discipline, to be the competent authority for the purpose of this Act; and(b)define the local limits within which the competent authority shall exercise the powers conferred and perform the duties imposed on him by or under this Act.
