74. Executive Officer, Engineer and Health Officer.
(1)Every Municipality shall have -(a)an Executive Officer,(b)an Engineer, and(c)a Health Officer, who shall be servants of the State Government, appointed [by the State Government] [Inserted vide Orissa Act No. 20 of 1986.] to the Municipality, [on such conditions as may be prescribed; and their work shall be subject to the general powers of supervision of the Chairperson :] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.]Proviso. - [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.].[Provided that the State Government may appoint a member of the Orissa Local Fund Service constituted under the Orissa Local Fund Service Rules, 1975 as ah Executive Officer or as an Engineer on such conditions as may be prescribed :Provided further that if any Municipal Council is unable to maintain a whole-time Health Officer, any officer of the Public Works or Public Health Engineering Department, or the Health Department, as the case may be, may be appointed by the State Government as part-time Engineer or part-time Health Officer of the Municipality on such terms as may be prescribed :] [Substituted vide Orissa Act No. 20 of 1968.]Provided further that when.an Officer of the Public Works or Public Health Department is appointed to exercise powers and discharge functions under this Act, such of the powers and functions as are provided under Chapters, VIII, XIV and XV shall be exercised by the Executive Officer after consultation with such officer or officers as so appointed.[(1-a) The State Government may, on the recommendation of the Municipality appoint an Additional or Assistant Executive Officer [and an Additional Engineer.] [Inserted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.](1-b) [* * *] [Deleted vide Orissa Act No. 5 of 1988 w.e.f. 17.12.1987.](2)The State Government may in case of emergency direct -(i)that the Municipal Council shall appoint such number of additional subordinate staff, as State Government consider necessary, and if the Municipal Council fails to appoint such additional staff, within a period to be fixed by State Government, the State Government, may appoint such number of staff and realise the cost thereof, either in whole or in part, from the Municipal Council; and(ii)that the Municipality Council shall pay such travelling allowance to such officer or officers as admissible under the rules for the time being in force.
