Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 380] [Entire Act] State of Odisha - Subsection Section 380(2) in Orissa Municipal Rules, 1953 (2)He shall inspect the office of the Engineer of the Local authority at least once a year. The Chairman shall take action on the Inspection notes of the Inspector of Local Works.