Section 3(2) in The Orissa Public Demands Recovery Rules, 1963
(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.
