Section 7 in The Administration of Orissa States Orders, 1948
7. Heads of Departments.
- Subject to the provisions of the Order and subject also to the laws that are applied or continued in force under paragraph 4, all the Heads of Departments of the Provincial Government shall exercise the same powers, functions and jurisdiction in Orissa States which they at present exercise in the Province of Orissa.Explanation. - ln this paragraph the expression "Heads of Departments" means the Chief Engineer, Public Works Department, the Director of Public Instruction, the Director of Veterinary Services, the Director of Health and Inspector-General of Prisons, the Inspector General of Police, the Collector of Commercial Taxes, the Controller of the Supply and Transport, the Director of Agriculture and Food Production , the Director of Industries, the Registrar of Co-operative Societies, the Inspector-General of Registration and any other officer who may be declared as such by the Provincial Government.
