(c1)[ "Director" means the Director of Public Instruction, Orissa and includes any other officer not below the rank of a Deputy Director of Public Instruction who may be authorised by the State Government, from time to time, by general or special order to perform all or any of the functions and exercise all or any of the powers of the Director under this Act and as the State Government may by notification specify in that behalf;] [Inserted by the Orissa Education (Second Amendment) Act, 1978 (Or, Act 31 of 1978), s. 2.]
