Section 47 in The Orissa Grama Panchayats Act, 1964
47. Power to execute works and take over institutions from State Government, Samiti and others.
(1)The State Government or the Samiti may, subject to such terms and conditions, if any, as they may deem fit to impose, entrust to the Grama Panchayat the execution of any development work within the Grama with an estimated cost not exceeding the prescribed amount and it shall thereupon be the duty of such Grama Panchayat to undertake the execution of such work.(2)Subject to the rules made in that behalf and the prior approval of the Collector, a Grama Panchayat may receive from any person and take over any property vested in him or the management of any institution or the execution of maintenance of any work or the performance of any duty within the Grama on such terms as may be determined by the Collector.
