Section 59(1) in The Orissa Urban Police Act, 2003
(1)The Government may, by notification, and subject to such conditions and limitations as may be specified therein, empower-(a)the Commissioner to exercise and perform in the area under his charge the powers and duties of a District Magistrate under such of the provisions of the Acts specified in the schedule including rules made thereunder as may be specified in the notification, and(b)any officer subordinate to the Commissioner, not below the rank of an Assistant Commissioner, to exercise and perform in relation to such areas of the Commissionerate as may be specified in the notification, the powers and duties of a District Magistrate or of an Executive Magistrate under such of the provisions of the Acts including rules made thereunder, referred to in clause (a), as may be specified in the notification.
