Section 4 in The Orissa Local Fund Audit Act, 1948
4. [ Appointment of Examiner, Deputy Examiner and Assistant Examiner of Local Accounts and Auditors. - (1) The State Government may, by notification, appoint an officer of the State Government to be the Examiner of Local Accounts and they may also appoint such number of Deputy Examiners of Local Accounts and Assistant Examiners of Local Accounts as they deem necessary.
(2)The Deputy Examiner of Local Accounts and the Assistant Examiner of Local Accounts shall exercise such powers and perform such functions of the Examiner of Local Accounts as the State Government may, by notification, assign.(3)The Examiner of Local Accounts may, with the approval of the State Government, appoint such number of Auditors of Local Fund as he considers necessary.] [Substituted vide Orissa Act No. 23 of 1976.]
