Section 3 in The Orissa Public Demands Recovery Rules, 1963
3. Jurisdiction of Certificate Officers appointed by the Collector.
(1)The Officers appointed by a Collector under Clause (d) of Section 2 to perform the functions of a Certificate Officer shall exercise jurisdiction in respect of such areas and for such class of cases as the Collector may at the time of appointment direct in each case with the sanction of the Revenue Divisional Commissioner.(2)While appointing an officer as Certificate Officer with the sanction of the Revenue Divisional Commissioner and in the cases of Sub-divisional Officers who are Certificate Officers in pursuance of Clause (b) of Section 2, the Collector may specify the class of cases, namely, requisitions-from the Department or departments, the Local Body or Bodies or classes of Local Body or Bodies and persons, if any, in respect of which or whom each such officer will be competent to receive requisitions.(3)Requisitions of a particular Department or of a particular Local Body or person shall be addressed to the Certificate Officer appointed for the Department or Local Body or person concerned, having jurisdiction upon the place where the public demand, for the recovery of which requisition is sent, is payable.
