Section 21 in The Orissa Panchayat Samiti Act, 1959
21. Execution of work by two or more Samitis jointly.
(1)Whenever it appears that it will be for the common good for two or more Samitis undertaking any work jointly the said Samitis may, at the instance of the [Government] [Inserted vide Orissa Act No. 19 of 1986.] or of their own accord, subject to the previous sanction of the Government, execute such work jointly.(2)When any such work is taken up jointly the concerned Samitis shall with the approval of the [Collector] [Inserted vide Orissa Act No. 19 of 1986.], select one person from amongst their executive authorities, who shall be kept in charge of the execution of the work.(3)The [Collector] [Substituted vide Orissa Act No. 1 of 1968.] shall, for the purpose of such execution, determine the amount which shall be contributed by each of the concerned Samitis.
