Section 9 in The Orissa Maintenance of Orphanages Rules, 1985
9. Miscellaneous.
(1)The Collector of the district shall be in overall charge of administration of the scheme in the district. He shall be assisted by the District Social Welfare Officer. The Collector, the District Social Welfare Officer or any officer authorised by the Collector may inspect any orphanage (including its records and accounts) in the district. The Collector and, with his approval, the District Social Welfare Officer may submit a special report to Government.(2)The Sub-divisional Officer and the Block Development Officer may inspect any orphanage in the Sub-division or the Block, as the case may be. They shall send, wherever necessary, special reports to the Collector.(3)The Revenue Divisional Commissioner may inspect any orphanage in the Revenue Division.(4)The Community Development and Rural Reconstruction Department shall be the Administrative Department for the scheme and shall be competent to issue clarifications on the provisions of these rules and instructions on the administration of the Scheme or on the management of any orphanage in the State.Annexure-IApplication for assistance for institutional services for welfare of destitute children
