Section 8 in The Orissa Panchayat Samiti (Administration of Affairs) Rules, 1987
8. Correspondence from and to the Samiti.
(1)All correspondence from and to the Samiti shall ordinarily be in the name of the Block Development Officer. The Additional Block Development Officer may issue fair copies of letters, reports and returns if the draft thereof has been approved by the Block Development Officer. He may also issue, under instructions from the Block Development Officer letters to Village-Level Workers/Lady Village-Level Workers. If the despatch of any letter, report or return is urgent and the Block Development Officer is not present at the headquarters, he may issue the same, but shall bring all such cases to the notice of the Block Development Officer immediately on his return to the headquarters.(2)Except in the matters requiring immediate attention of the Government or in any matters where the Government desire direct submission of any information, all correspondence addressed to the Government shall be submitted through the Collector.(3)The Chairman of the Samiti may address the Collector, the Subdivisional Officer or any District Level Officer officially or demiofficially or matters which, in his opinion, require their immediate attention.(4)All official letters addressed to the Chairman or the Block Development Officer shall be opened by the Block Development Officer. All demi-official or confidential letters addressed to the Chairman shall not be opened and shall be sent to him. The Chairman shall, after perusal of these letters, make them over to the Block Development Officer with instructions. If any, for further action thereon. The Block Development Officer shall also bring the contents of all important letters to the notice of the Chairman.
