Section 15(3) in The Orissa Panchayat Samiti Act, 1959
(3)On the issue of a notification under Sub-section (2) the duties and responsibilities for the execution of development works and all assets and liabilities in respect of such works within the Grama shall, subject to the rules, if any, made in that behalf be adjusted and apportioned as between the concerned Samitis in such manner as [The Collector] [Inserted vide Orissa Act No. 24 of 1961.] may direct and in the case of any dispute the decision of Government thereon shall be final :Provided that Government may, while issuing a notification under Subsection (2), make such temporary orders or give such temporary directions as they consider necessary for the aforesaid purpose.
