Section 5(6) in The Orissa Grama Panchayats Act, 1964
(6)[ in the Scheduled Areas, the Grama Sasan shall be competent to safeguard and preserve the tradition and customs of the people, their cultural identity, community resources and customary mode of dispute resolution consistent with the relevant laws in force and in harmony with basic tenets of the Constitution and human rights.] [Inserted by O.A.15 of 1997 vide Orissa Gazette Extraordinary No. 1567, Notification No. 22433 dated 22.12.1997.]
