Section 12 in The Orissa Municipal Corporation Rules, 2004
12. Powers of the Commissioner.
(1)The Commissioner may, with the approval of the Mayor, engage private firms to discharge such duties when he feels that a particular service or work discharged by the Corporation employees is not efficiently and effectively carried out, leading to leakage of revenue, and causing inconvenience to the citizens.(2)The Government may also direct the Commissioner to discharge such work through private initiation with the objective to provide better service to the public, when the Government feels that the services rendered by the Corporation through its employees are not efficiently discharged leading to leakage of revenue, and causing inconvenience to the public, and the Commissioner shall carry out such direction with the approval of the Mayor.(3)The Commissioner, with the approval of the Mayor, authorise any officer to remain in charge of any section or job other than the job assigned to him.(4)The Mayor shall be the appointing authority in respect of only Group-C categories of Corporation employees except the posts of Establishment Officer and in case of Group-D employees the Commissioner shall be the appointing authority.
