Section 3(1) in The Orissa Compulsory Labour Act, 1948
(1)The Collector or any officer authorised by him in this behalf may, subject to such conditions as may be prescribed by notification, appoint for any local area, an officer to be designated as the officer-in-charge of embankment for the purposes of this Act ;Provided that an officer of the Public Works Department not being below the rank of an Overseer, a revenue officer not being below the rank of a Kanungo or a Revenue Inspector and a police officer not being below the rank of an Assistant Sub-Inspector, shall, subject to the provisions of Subsection (2), exercise the same powers as are conferred on an officer-in-charge of embankment appointed under this section.
