Section 11 in The Orissa Industrial Housing Rules, 1969
11. Duties and functions of the Housing Commissioner.
- The Housing Commissioner shall have powers-(a)to receive all payment of money under the Act;(b)to re-enter, retake or resume possession of, any house whenever required, or the removal of an unauthorised occupant of a house;(c)to issue notice to an occupant of a house for and in connection with the recovery of rent, electric charges and other dues; for ejectment, re-entry or retaking possession of the tenements or for unauthorised additions and alterations thereof and breach of any other terms and conditions of the agreement by an occupant or for any other purpose whatsoever;(d)to issue notice to the employer of an occupant of a house to deduct the rent therefor from the salary or wages payable to such occupant;(e)to order the recovery of arrears of rent and other dues as arrears of land revenue;(f)to execute all documents as may be proper or necessary for the administration of the Act ; and(g)to prescribe forms or registers and rent receipts and other records which he considers necessary for the proper administration of the Act.
