- [(1) The works which Grama Panchayat are required to execute may be generally of the following categories;] [Re-numbered vide S.R.O.No. 648/99, Orissa Gazette Extraordinary No. 1183, Dated 16.8.1999.](i)works taken up out of their own resources including allocation of cess, Kendu leaf grants or any other general revenues that may be assigned to the Grama Panchayats;(ii)works taken up out of allocation made by Government to Grama Panchayats for specific purposes by way of loans or grants, as the case may be.(2)[ Notwithstanding anything contained in these rules, no work shall be split up by any authority for any reason whatsoever.] [Inserted vide Orissa Gazette Extraordinary No. 839/20.6.1988-SRO No. 39/88/13.6.1988.]
