Section 5(1) in The Orissa Bhoodan and Gramdan Rules, 1972
(1)The Samiti shall have powers-(i)to appoint its own staff, on such terms and conditions as it may deem necessary for the management of the property vested in it;(ii)to hold and administer the property, funds and other assets vested in it;(iii)to rehabilitate the grantees of lands (and to provide for quick utilisation of the same) by making gilts of agricultural and other accessories, seeds, grains and by creating new village sites, raising homesteads, completing irrigation projects, and by doing such other things as it may deem necessary for carrying out the provisions of the Act;(iv)to enforce the restrictions placed on the grantees of land under the provisions of the Act;(v)to propagate the ideals of Bhoodan Yagna and Gramdan Movement in so far as the Samiti may deem it necessary to facilitate the purposes of the Act, through lectures, meetings, printed literature, drama, songs and other methods.
