Section 4(1) in The Orissa Grama Panchayats Act, 1964
(1)For every Grama there shall be a Grama Sasan which shall be composed of all persons registered by virtue of the Representation of the People Act, 1950 (43 of 1950) in so much of the electoral roll for any Assembly Constituency for the time being in force as relates to the Grama [and unless the Election Commission directs otherwise, the said portion] [Substituted vide Orissa Gazette Extraordinary No. 1391/12.12.1995-Notification No. 19454-Legislative/12.12.1995.] of the roll shall be deemed to be the electoral roll in respect of the Grama.
