Section 22(1) in The Orissa Motor Vehicles Rules, 1993
(1)A certificate of fitness shall be granted or renewed by an Inspector of Motor Vehicles or Junior Inspector of Motor Vehicles appointed for the purpose of the testing station authorised by the State Government for the purpose :Provided that the Transport Commissioner may also authorise any other officer subordinate to himself and belonging to Orissa Transport Engineering Service to grant or renew the certificate of fitness.
