Section 27(1) in The Orissa Grama Rakshi Rules, 1969
(1)The Government or [Director-General and Inspector-General of Police] [Substituted vide Orissa Gazette Part III-A/26.10.1984.] with the prior concurrence of the Government may from time to time issue executive instructions as shall be deemed expedient relating to the Grama Rakshi Force for the purpose of giving effect to the provisions of the Act and these rules and for the efficient performance of duties by the Grama Rakshis.
