Section 33 in The Orissa Development Authorities Act, 1982
33. Appointment of Valuation Officer.
(1)Within one month from the date, on which the sanction of the State Government to a draft town planning scheme is notified in the Gazette, the State Government shall appoint a Valuation Officer, possessing such qualifications as may be prescribed by rules for the purpose of such town planning scheme and provide him with such number of officers and staff as may be considered necessary and his duties shall be as hereinafter provided.(2)When a person appointed as Valuation Officer under Sub-section (1) ceases to hold the office and another person is appointed in his place, any proceedings pending before such officer immediately before the date he ceases to hold the office, shall be continued and disposed of by the Valuation Officer appointed in his place.(3)A Valuation Officer appointed under Sub-section (1) for the purpose of any town planning scheme shall cease to hold office with effect from the date on which the final scheme is sanctioned under Section 48.
