Section 38 in The Orissa Municipal Corporation Rules, 2004
38. Powers and duties of Inspector of Local Works.
(1)The Inspector of Local Works may conduct inspection of any Corporation works.(2)He shall inspect the office of the City Engineer of the Municipal Corporation at least twice a year. The Commissioner shall take action on the Inspection notes of the Inspector of Local Works.(3)The Inspector of Local Works may call for and examine any bills relating to any work whether complete or in progress and may disallow or reduce payment for any item of work included in such bills.(4)The City Engineer of the Municipal Corporation may correspond directly with the Inspector of Local Works with regard to professional or technical advice, which he may seek from Inspector of Local Works and the Inspector of Local Works may tender such advice direct to him and in such case the City Engineer shall keep the Commissioner informed of the same.(5)The Inspector of Local Works shall help to prepare designs of Important Local Work of the Municipal Corporation and he shall communicate freely and personally on all professional matters with the Engineer of the Municipal Corporation and afford him the benefit of his advice in performance of his duties.(6)The Inspector of Local Works shall check and accord technical sanction of local works when submitted to him by the City Engineer.Chapter-VI Regulation of Factories, Trades and Operations and Protection and Development of Heritage Buildings
