Section 3(2) in The Orissa Compulsory Labour Act, 1948
(2)If in any local area it becomes necessary or expedient to take action under this Act, and the services of more than an officer exercising the powers of an officer-in charge of embankment are available-(a)an officer of the Public Works Department shall exercise such powers or the exclusion of officers of all other Departments; and(b)a revenue officer shall exercise such powers to the exclusion of a police officer.
