Section 58(2) in The Orissa Urban Police Act, 2003
(2)Every officer subordinate to the Commissioner shall, in the exercise and performance of any powers and duties which he is empowered to exercise or perform under clause (b) of Sub-section (1), be subject to the general control of the Commissioner in the same manner and to the same extent as an Executive Magistrate appointed under Section 20 of the said Code would be subject to the general control of the District Magistrate appointed under that Section.
