Section 8(3) in The Orissa Grama Panchayats Act, 1964
(3)In cases where the population of any Grama according to the relevant figures of a census has exceeded its population, as recorded in the preceding census, the Collector may re-delimit the wards of the Grama and form new wards wherever necessary and in doing so he shall follow the same procedure as is provided in respect of division of wards under Sub-sections (1) and (2).
