Section 30 in The Orissa Municipal Corporation Act, 2003
30. Corporation officers to exercise power of the Commissioner.
(1)Subject to the provisions of Sub-section (2), any of the powers, duties or functions conferred or imposed upon or vested in the Commissioner by or under any of the provisions of this Act may be exercised, performed or discharged under the control of the Commissioner and subject to his supervision and to such conditions, if any, as may be imposed, or as he shall think fit to impose in a manner not inconsistent with the provisions of this act or rules made there under,by any Corporation officer whom the Commissioner generally or specially empowers by orders in writing in this behalf to the extent to which any Corporation officer is so empowered.(2)The Commissioner shall not, except with the previous approval of the Standing Committee, made an order under Sub-section (1) affecting his powers, duties or functions under any of the Sections, Sub-sections and clauses as may be specified in the rules.
