[The State Government shall appoint an engineer not below the rank of Executive Engineer as the inspector of Local Works for the local authorities within his jurisdiction. He shall not only be the inspector of Local Works but also be the Advisor to local authorities in his circle in regard to all matters connected with local works. Where such Engineer is one from the Roads & Building wing, of the Works Department, the State Government may authorise an Engineer of equivalent rank in the Public Health Engineering Wing to perform all the duties and discharge all the functions of the Inspector of Local Works in respect of Sanitary and Water Supply Project.] [Substituted vide Notification No.2927-UD dated 11.2.1970.]
