Section 5 in The Orissa Compulsory Labour Rules, 1948
5.
(1)The officer-in-charge of embankment shall prepare a list of all able-bodied persons living in the neighbourhood of the embankment of which he is in charge. He shall arrange regular patrolling of the embankment in his charge for the entire period during which there is apprehension of danger or damage to the said embankment by flood or inundation. For the purpose of this work he shall select persons by rotation from among the persons Included in the list prepared by him.(2)He shall cause notices of requisitions to be affixed on a conspicuous place of the village from which requisition is made in addition to the publication of the said notices by beat of drum in the said village.(3)The officer-in-charge shall inspect all the embankments in the police-station of which he is in charge sufficiently in time before the advent of the rains and ascertain the weak points which need repair for preventing any breach or damage to the embankment. He may also take action on reports received from the Village Officers, villagers or other sources after verifying the correctness of the reports received.(4)It will be his duty to contact the headman, makaddam or president of the Panchayat of the village or villages concerned and arrange for necessary repairs to the embankment in time unless repairs are taken up by the agencies which are bound or responsible for maintenance of the embankments in question.(5)He shall maintain regular accounts of persons engaged by him, work done and payments made as their remuneration. Where necessary he may be permitted to appoint a clerk to assist him in maintaining regular accounts.(6)He shall also keep a regular account of the materials requisitioned by him for preventing danger or damage or repairing breaches in the embankments he is in charge of and any payments made for them.
