Section 5A in The Orissa Hindu Religious Endowments Act, 1951
5A. Officers and servants to be appointed by the Commissioner.
- The Commissioner of Endowments may, subject to the control of the State Government, from time to time, appoint 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 Commissioner, discharge such functions and perform such duties as may be assigned to them by the Commissioner [Deputy Commissioner] [Inserted vide O.A. No. 29 of 1978-w.e.f. 7-6-1978.] or the Assistant Commissioners.
