Section 7 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Rules, 1988
7. Holding of inquiries.
(1)Where any person on whom a notice or order under the Act has been served, desires to be heard through his representative shall authorise such representative in writing.(2)The Estate Officer shall record the summary of the statements and evidence tendered before him. The summary of such evidence and any relevant documents filed before him shall form a part of the record of the proceedings.(3)After hearing the party, who appear before the Estate Officer either personally or through a duly authorised representative and after recording the evidence adduced by him and making such further inquiry as necessary. The Estate Officer may pass such orders as he deems fit.
