Section 37(c) in The Orissa Panchayat Samiti Act, 1959
(c)require any [* * *] [Omitted vide Orissa Act No. 1 of 1972.] Samiti [or its Chairman] [Substituted vide Orissa Act No. 1 of 1972.] to furnish any information or report on any matter connected with such Samiti; and
