Section 3A in The Administration of Orissa States Orders, 1948
3A. Executive Authority in the Orissa States.
(a)Subject to the provisions of this Order and subject also to the general supervision and control of the Provincial Government the Commissioner shall be in charge of the executive administration of the States within his jurisdiction and shall exercise such powers and discharge such functions, as the Provincial Government may assign to him.(b)The Provincial Government may appoint such officers as they think fit to be District Magistrates, Additional District Magistrates and Sub-divisional Magistrates of the districts and sub-divisions respectively:Provided that the same officer may be appointed as the Sub-divisional Magistrate of two or more sub-divisions.(e)The Provincial Government may appoint for each district and subdivision as many officers as they deem fit to be Deputy Magistrates and Sub-Deputy Collectors :Provided that all persons appointed in the Orissa States as District Magistrates, Additional District Magistrates, Sub-divisional Magistrates, and Sub-Deputy Collectors and continuing as such on the date of commencement of this Order shall be deemed to have been appointed as such under this paragraph.
