Section 36 in The Orissa Public Demands Recovery Rules, 1963
36. Sale to be held by whom and his remuneration.
- If the Certificate Officer is of the opinion that it will be more advantageous to entrust the sale of property to any person other than an official subordinate, he may appoint a fit person for the purpose and may fix the remuneration to be allowed to him for rendering such services. The remuneration payable to such person shall be deemed to be the costs of the sale.
