Section 20 in The Orissa Panchayat Samiti Act, 1959
20. [ Powers and functions of Samiti. [Substituted vide Orissa Act No. 18 of 1960.]
(1)A Samiti shall subject to such terms and conditions as Government may, from time to time by order specify, exercise the powers and perform the-functions hereinafter provided-](a)planning, execution and supervision of development programmes, schemes and works in the block relating to Community Development including those pertaining to Tribal Development Blocks' for the time being recognised by Government as such and of such other programmes, schemes and works as Government may from time to time by general or special order direct in respect of any Samiti;[(a-i) preparation of plans for economic development and social justice; [Inserted vide Orissa Act 15 of 2003 (O.G.E. No. 835 dated 3.6.2003)](a-ii) implementation of schemes for economic development and social justice and execution of any other scheme, performance of any act or management of any institution or organisation, as the Government may entrust to it including those in relation to matters listed in the Eleventh Schedule to the Constitution of India;](b)management, control and spread of primary education in the block;(c)management of such trusts and endowments and other institutions as may be entrusted to them under any law for the time being in force or under orders of Government;(d)supervision of enforcement of laws relating to vaccination and registration of births and deaths;(e)borrowing of money and granting of loans subject to such terms and conditions as may be prescribed for carrying out the purposes of this Act with the previous approval of Government;(f)supervisory powers over the Grama Panchayats within the block to be exercised in such manner and to such extent as may be prescribed; and(g)such other functions as may be assigned to it by the Government from time to time :[Provided that the powers and functions of the Samiti in relation to primary education as specified in Clause (b) shall not include the powers and functions in respect of appointment, removal and transfer of and in respect of sanction of leave to the teachers and other members of the staff engaged in primary educational.] [Added vide Orissa Act No. 1 of 1968.](2)The Chairman and every other non-official member of a Samiti shall, subject to such restrictions as may be prescribed, have power to supervise all works undertaken by the Samiti and all institutions under the control of the Samiti.(3)The Samiti may entrust the execution of any work in any Municipal Area [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] within the block of the concerned Municipality [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] and may exercise such control and supervision over such Municipality [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] as may be necessary for the proper execution thereof.(4)For the efficient discharge of its functions the Samiti shall constitute Standing committees whose numbers, composition, powers and functions shall be as may be prescribed :Provided that the Samiti shall have power to co-opt such number of persons front outside as may be specified in rules made in that behalf.(5)[ Notwithstanding anything to the contrary in this Act, in the Scheduled Areas, the Samiti shall, in consultation with the Grama Sasan, be competent-(i)to exercise control and supervision, the nature and extent of which shall be such as may be prescribed, over institutions and functionaries of various social sectors in relation to the programmes and measures, as the Government may, by Notification, specify; and(ii)to prepare the local plans including tribal Sub-plans for the area and to exercise control over the resources for such plans.]
