Section 150(2) in The Orissa Grama Panchayats Act, 1964
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for-(i)regulating the duties, functions and powers of a Grama Panchayat;(ii)generally determining relations between Parishads, Samitis and Grama Panchayats and for the guidance of Grama Panchayats in all matters connected with the carrying out of the provisions of this Act;(iii)fees payable in respect of applications, including applications for appeal, review or revision that may be filed before different authorities under the provisions of this Act;(iv)any matter which has to be or may be prescribed under this Act.
