Section 12(2) in The Orissa Municipal Corporation Rules, 2004
(2)The Government may also direct the Commissioner to discharge such work through private initiation with the objective to provide better service to the public, when the Government feels that the services rendered by the Corporation through its employees are not efficiently discharged leading to leakage of revenue, and causing inconvenience to the public, and the Commissioner shall carry out such direction with the approval of the Mayor.
