Section 692 in The Orissa Municipal Corporation Act, 2003
692. Appointment of Inspector of Local Works and duties to be performed by him.
(1)It shall be lawful for the Government to appoint an officer to be Inspector of Local Works in respect of a Corporation.(2)It shall be the duty of the Inspector of Local Works to inspect and advise with regard to all public works which are under construction of repair vested in or in charge of the Corporation.(3)The Inspector of Local Works shall also perform such duties and exercise such powers as may be prescribed.(4)The Inspector of Local Works may at all times enter upon, or cause to be entered upon, any immovable property belonging to any Corporation or any work in progress under his direction and may require it to furnish such statements, estimates and report of every such inspection shall be prepared and a copy thereof, forwarded to the Corporation concerned through the Magistrate of the district.(5)In all matters of professional details, the Corporation shall be guided by the report of the Inspector of Local Works.
