Section 125 in The Orissa Municipal Corporation Act, 2003
125. Powers and functions of the Corporation Secretary.
- The Corporation Secretary shall be the Secretary of the Corporation as well as the Standing Committee and he shall -(a)perform such duties as may be conferred by or under this Act and perform such other duties with regard to the Corporation and the Standing Committees as directed by the Corporation and Standing Committee.(b)have custody of all papers and documents connected with the proceedings of -(i)the Corporation and the Standing Committees appointed by the Corporation under this Act, and(ii)the Standing Committee and any sub-committee thereof and(c)specify, subject to such direction of the Standing Committee or Corporation, duties of the officers and employees who are immediately subordinate to him and supervise and exercise control over acts and proceedings of such officers and employees.
