Section 46 in The Orissa Grama Panchayats Act, 1964
46. Delegation of duties to Grama Panchayat by a local authority, by a Central or State Government.
- Nothing in this Chapter shall be deemed to impose any duty or confer any power on the Grama Panchayat with respect to any matter which is under the direct administrative control of any other local authority or of any department of the Central or State Government unless such duty or power has been transferred or delegated to the Grama Panchayat by order of the local authority of the Central or State Government, as the case may be.
