Section 18(4) in The Orissa Panchayat Samiti Act, 1959
(4)[ The [Revenue Divisional Commissioner, Collector and the Sub-divisional Officer having jurisdiction and such other officer as the Government may direct] [Inserted vide Orissa Act No. 18 of 1960.] shall have the right to speak and otherwise take part in the proceedings at a meeting of any Panchayat Samiti or any Standing Committee thereof functioning within the local limits of his jurisdiction but shall not be entitled to vote at any such meeting.]
