Section 51(2) in The Orissa Public Demands Recovery Rules, 1963
(2)The Certificate Officer may at any time make an inquiry as to the amount, if any, due from the receiver, as shown by his accounts or otherwise, or any enquiry as to any loss to the property occasioned by his wilful default or gross negligence and may order the amount found due, if not already paid by the receiver under Rule 50 or the amount of the loss so occasioned, to be paid by the receiver within a period to be fixed by the Certificate Officer.
