Section 53 in The Orissa Hindu Religious Endowments Act, 1951
53. Term of office and duties of Executive Officer.
(a)The Executive Officer shall hold office for such period as may be fixed by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] and he shall exercise such powers and perform such duties as may be assigned to him by [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.].(b)[the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.] shall define the powers and duties which may be exercised and performed by the Executive Officer.(c)The Executive Officer shall be deemed to be a public servant within the meaning of Section 21 of the Indian Penal Code (XLV of 1860).
