Section 122(1) in The Orissa Grama Panchayats Act, 1964
(1)There shall be an Executive Officer, for every Grama Sasan who shall,-(a)maintain the records of the proceedings of the-meetings of Grama Panchayats ;(b)remain in custody of all such records and documents, cash and valuable securities belonging to or vested in or under the direction, management or control of the Grama Sasan as may be prescribed ; and(c)exercise such other powers, discharge such other duties and perform such other functions as may be prescribed.
