Section 117(1) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 117] [Entire Act]

(1)Save as otherwise provided in this Act, the Corporation may have the following officers, namely :-

(a)Deputy Commissioner,

(b)City Engineer,

(c)City Health Officer,

(d)Chief Finance Officer,

(e)Chief Auditor,

(f)Law Officer,

(g)Secretary,

(h)Deputy Secretary,

(i)Recovery Officer,

(j)Environment Officer, and

(k)Such other officers as may be prescribed.

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