Section 32 in The Orissa Panchayat Samiti Act, 1959
32. Fund and property of a District Board to vest in Government.
(1)On the coming into force of this Act in any district all properties and institutions within the district that remained with the District Board and the fund belonging to such Board shall vest in and belong to and the liabilities of such board shall be taken over by the Government. All such properties and institutions shall be under the direction, management and control of the Government :Provided that all such properties and institutions of a District Board which have been transferred either wholly or only for management to any Department of Government before the date of commencement of this Act shall be deemed to have been duty transferred under the provisions of this Act and to have wholly vested in the Government.(2)It shall be lawful for the Government from time to time to direct that any property or institution belonging to or under their control and subject to such exceptions and conditions as the Government may make or impose be placed under the control and management of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti within whose [jurisdiction] [Substituted vide Orissa Act No. 24 of 1961.] such property or institution is situated.(3)[ [* * *] [Added vide Orissa Act No. 24 of 1961.]Samiti may with the previous approval of the Government and subject to such terms and conditions as the Government may impose, place any property belonging to or under the control of such [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti, under the control and management [of any Grama Panchayat] [Substituted vide Orissa Act No. 1 of 1972.] having jurisdiction],
