Section 41(5) in The Orissa Panchayat Samiti Act, 1959
(5)During any interval between the dissolution and the re-constitution of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti directed under Sub-section (1), all or any of the powers and duties of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti and its Chairman may be exercised and discharged as far as may be and [to] [Substituted vide Orissa Act No. 24 of 1961.] such extent as the Government may, determine by such person or persons as they may appoint in that behalf.
