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State of Odisha - Section

Section 32 in Grama Panchayats Rules, 1968

32. [ [Substituted vide S.R.O.No. 648/99, Orissa Gazette Extraordinary No. 1183, Dated 16.8.1999.]

(1)All works of the Grama Panchayat shall be executed at the following manner, namely :
(i)by the Grama Panchayat departmentally without engaging contractors; or
(ii)through contractor; or
(iii)through the leaders of the Village Committees; or
(iv)through any other agency as may be decided by the Collector.
(2)For the works executed by the Grama Panchayat under its direct supervision or through leaders selected by village committees, a Muster Roll shall be maintained by the Secretary of the Grama Panchayat and such works shall be done by daily labourers.
(3)In making purchases of materials required for the works executed under Sub-rule (2), the Secretary of the Grama Panchayat shall obtain the approval of the Sarpanch before making such purchases :Provided that purchases exceeding rupees two thousand five hundred shall be made at the rate as may be fixed by the Collector for the Samiti area.
(4)All purchases made during a month shall be placed before the Grama Panchayat in its next meeting for approval.]