(1)All correspondences addressed to the Director of Municipal Administration by the Executive Officer shall be submitted-(a)through the Director of Public Instructions, Orissa when it relates to educational matters;(b)through the Director of Health Services, Orissa when it relates to Medical and Public Health matters;(c)through the inspector of Local Works when it relates to Works and Works establishment; and(d)through the District Magistrate in matters or general administration other than those covered by Sub-rule (2);Provided that advance copies of ail such correspondence shall also be sent to the Director of Municipal Administration, and if, the proposal together with the views of the concerned officer through whom the correspondence has been made, does not reach the Director of Municipal Administration within a period of two months from the date of the letter it will be open to the Director of Municipal Administration to take such action as is considered necessary on the Advance copy without waiting for the original correspondence.
