Section 30(1) in The Orissa Municipal Corporation Act, 2003
(1)Subject to the provisions of Sub-section (2), any of the powers, duties or functions conferred or imposed upon or vested in the Commissioner by or under any of the provisions of this Act may be exercised, performed or discharged under the control of the Commissioner and subject to his supervision and to such conditions, if any, as may be imposed, or as he shall think fit to impose in a manner not inconsistent with the provisions of this act or rules made there under,by any Corporation officer whom the Commissioner generally or specially empowers by orders in writing in this behalf to the extent to which any Corporation officer is so empowered.
