142. [ Establishment of valuation organisation and appointment of Valuation Officers. [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]
(1)The State Government shall establish a valuation organisation consisting of such number of officers and other employees as they consider necessary.(2)The State Government may, by notification -(a)appoint such number of officers of the valuation organisation as they think fit to be Valuation Officers for the purposes of the Act; and(b)define the Municipal areas within which each such officer shall exercise jurisdiction.(3)The Valuation Organisation and the officers and the employees thereof shall be subject to the control of the Director.(4)The Valuation Officers shall exercise such powers and perform such duties as have been conferred or imposed upon them by or under the provisions of this Act.(5)Every Municipality shall pay to the State Government such amount towards its contribution for maintenance of the valuation organisation as may be determined by the State Government.(6)The principles according to which the amount of contribution is to be determined shall be as may be prescribed.]
