Section 5(2) in The Orissa Bhoodan and Gramdan Rules, 1972
(2)The Samiti shall perform and exercise all or any of the powers and, duties conferred on it by the Act or by these rules in respect of all property, funds and other assets vested in it either by itself or through delegation of powers to the Chairman, Vice- Chairman or the Secretary, as the case may be, or through the local committees subject to the prior approval of the State Government :Provided that the power so delegated may at any time be revoked by the Samiti.
