Section 34 in The Orissa Panchayat Samiti Act, 1959
34. [ Inspecting and superintending officers of Samiti. [Substituted vide Orissa Act No. 19 of 1972]
- It shall be the duty of the Government [Director, the District Panchayat Officer appointed by the Government and such officers or authorities as the Government may authorise] to see that the proceedings of the Samitis are in conformity with the provisions of this Act and the rules made there under and that the implementation of the decisions taken therein and all actions taken by the Samitis for carrying out the provisions of this Act and the rules made there under are free from fraud, misappropriation embezzlement and other criminal hearings.]
