Section 44 in Orissa Economiser Inspection Administrative Rules, 1952
44. Constitution of Appellate Authority.
(1)The appellate Authority shall consist of a Chairman, and three Assessors selected in each case from among the panel specified in Rule 45.(2)The Chairman shall be a person who is or has exercised the powers of a District Judge or a District Magistrate.(3)The Chairman shall hold office for such period as the State Government may specify in this behalf.
