Section 123 in The Bihar and Orissa Local Self-Government Act, 1885
123. Appointment of inspector of Local Works, and duties to be performed by him.
- It shall be lawful for the [State] [Substituted by ALO.] Government to appoint an officer to be Inspector of Local Works in each Commissioner's division, or in more than one such division, and to sanction an establishment for such officer.It shall be the duty of the Inspector of Local Works to inspect and advise with regard to all public works under construction for repair vested in, or in charge of, any local authority within the division.The Inspector of Local Works shall also perform such duties and exercise such powers as may be assigned to him by any rules made by the [State] [Substituted by ALO.] Government under this Act.The Inspector of Local Works may at all times enter upon, or cause to be entered upon, any immovable property belonging to any local authority in the division, or any work in progress under its direction, and may require it to furnish such statements, estimates and reports as he thinks fit.A report of every inspection shall be prepared and a copy thereof forwarded to the District Board concerned, through the Magistrate of the district.In all matters of professional detail, the local authority shall be guided by the report of the Inspector of Local Works.
