Section 3(a) in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
(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
