Section 37(d) in The Orissa Panchayat Samiti Act, 1959
(d)record in writing for the consideration of any [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti [or its Chairman] [Inserted vide Orissa Act No. 13 of 1977.] any observations [* * *] [Omitted vide Orissa Act No. 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)] in regard to its proceedings or duties.
