The Odisha Land Rights to Slum Dwellers Rules, 2017

6. Powers and functions of the Authorised Officer. -

In addition to the powers and functions specified in the Ordinance, the Authorised Officer shall exercise the following powers and functions, namely:-

(a) to enter upon any land or premises within the slum area or part thereof under survey between the hours of sunrise and sunset;

(b) to cause a notice in writing to be served on the slum dwellers, calling upon them to appear before him within a specified time for the purpose of pointing out boundaries and for producing such information as may be needed; and every person on whom such notice may be served shall be bound to appear as required by the notice and to give any information which may be required and is within his knowledge;

(c) after due service of notice under sub-rule (b), to proceed with the survey whether the persons upon whom such notice has been served are present or not and every such person who fails to appear as required by the said notice shall be bound by the results of the survey in the same manner and to the same extent as if the survey were made in his presence;

(d) to hold an inquiry, if in the course of a survey, a dispute is found to exist as to the boundaries of any land to be surveyed, shall summon and enforce attendance of witnesses, compel production of documents and to pass an order in writing after giving opportunity of being heard to the parties involved;

(e) to issue the certificate of land rights to the eligible slum dwellers upon approval by the Committee, in Form I; and

(f) exercise such powers and perform such duties not inconsistent with the provisions of the Ordinance and these rules.