Section 3 in The Orissa Town Planning and Improvement Trust Act, 1956
3. Appointment of Director of Town Planning.
(1)The State Government may by Notification appoint a person to be the Director of Town Planning hereinafter called "the Director".(2)The State Government shall assign to the Director such establishment as consisting of such subordinate officers and staff as may be deemed necessary for the purpose of this Act and they shall, subject to the control of the Director, discharge such functions as may be assigned to them by the Director.
