Section 121 in The Orissa Municipal Corporation Act, 2003
121. Powers and functions of Deputy Commissioner.
(1)The Deputy Commissioner of the Corporation shall be subordinate to the Commissioner and shall exercise such of the powers and perform such of the duties as the Commissioner may, from time to time, delegate to him and the Commissioner shall inform the Corporation of the powers and duties which he, from time to time, delegated to the Deputy Commissioner.(2)All acts and things performed and done by the Deputy Commissioner during his tenure of the said office shall, for all purposes, be deemed to have been performed and done by the Commissioner.(3)The Deputy Commissioner shall also be subject to the same liabilities, restrictions and the conditions to which the Commissioner is subject.
