394. Inspecting and Superintending Officers of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
(1)It shall be the duty of the State Government and such officer of authorities as they may authorise to see that the proceedings of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] are in conformity with law and rules in force thereunder.(2)The State Government may appoint such officers as may be required for the purpose of inspecting or superintending the operation of all or any of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], established under this Act.
