Section 15 in The Orissa Panchayati Raj Finance Commission (Miscellaneous Provisions) Act, 1993
15. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the provisions of this Act.(2)[* * *] [Omitted vide Orissa Act No. 14 of 1996 O.G.E. No. 1405 dated, 30.12.1996.]
