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State of Odisha - Section

Section 141 in Grama Panchayats Rules, 1968

141.

In cases in which conditions are attached to the utilisation of grant specifying the particular object of expenditure or the time within which the money shall be spent, it shall be the responsibility of the Sarpanch to see that the money is well spent and the utilisation certificate is furnished within the date prescribed in the order sanctioning the grants-in-aid to the concerned authority in fulfilment of these conditions.