Bare Acts Live

(ii) to inspect at his discretion selected offices and Courts of Sub-Collectors and Tahasildars at least one in each district once in a calendar year and to bring to the notice of the Board and the State Government important points deserving of their notice;

(iii) to inspect at least one Block in each district once a year and to bring to the notice or free appropriate department important points deserving of its attention;

(iv) to inspect his own office once every year and furnish his report to the Board with a copy to the State Government;

(v) to inspect at his discretion selected offices of Municipalities and Notified Area Councils and to furnish his report to the appropriate department;

(vi) to review the work of District-Level Offices of different departments and furnish his report to appropriate departments;

(vii) to inspect selected development schemes and bring the summary of his observations to the notice of the appropriate departments;

(viii) to review the tour diaries of the Collectors and Sub-Collectors half-yearly and to furnish a copy of his review to the Board;

(ix) to review the implementation of development schemes in districts under his jurisdiction and report the summary of his review to appropriate departments;

(x) to compile the Annual Land Revenue Administration Report of the Revenue Division and to furnish the same to the Board tor compilation of the report for the State;

(xi) to review monthly the demand, collection and balance of land revenue, ceases, water rate, etc., of all the districts in the Revenue Division and to furnish reports to the Board and to the Revenue Department on the 22nd of the succeeding month;

(xii) to review, from time to time, implementation of laws relating to land reforms and tenancy and to apprise the Board of problems requiring its intervention;

(xiii) to superintend Revenue Courts within his jurisdiction;

(xiv) to review monthly disposal of all revenue cases by the Collectors, Additional District Magistrates, Sub-Collectors and other Revenue Officers and to furnish his report to the Board and to the State Government on the 22nd of the succeeding month;

(xv) to grant leave to officers of Indian Administrative Service and Orissa Administrative Service to such extent as may be specified by Government;

(xvi) to look after the timely disposal of all matters connected with the grant of pension, gratuity and other death-cum-retirement benefits in respect of officers under his control retiring from service;

(xvii) to furnish periodical confidential reports of Gazetted Officers in accordance with Instructions issued by Government from time to time;

(xviii) to declare local holidays for such number of days as he may be authorised in that behalf by Government;

(xix) to advise the State Government on any serious threat to peace or breach of law and order or any matters connected with any natural calamity or epidemic, or widespread crop loss, or unauthorised alienation of forest land, or cutting and removal of trees except in accordance with a valid permission, or pollution caused by any method whatsoever resulting in jeopardy to public health;

(xx) to furnish the budget estimates of the Division to the Board or the State Government, as the case may be, by the prescribed date; and