Section 18 in The Orissa Municipal Corporation Act, 2003
18. Acting Commissioner.
- During absence of the Commissioner, the Government may appoint a person to act as the Commissioner and every person so appointed shall exercise the functions and perform the duties conferred and imposed by this Act, or any other law for the time being in force on the Commissioner and shall be subject to all the liabilities, restrictions and the conditions to which the Commissioner is liable and shall receive such monthly salary and allowance not exceeding the salary and allowances for the time being payable to the Commissioner as the Government may determine.
