Section 20(1) in The Orissa Panchayat Samiti Act, 1959
(1)A Samiti shall subject to such terms and conditions as Government may, from time to time by order specify, exercise the powers and perform the-functions hereinafter provided-](a)planning, execution and supervision of development programmes, schemes and works in the block relating to Community Development including those pertaining to Tribal Development Blocks' for the time being recognised by Government as such and of such other programmes, schemes and works as Government may from time to time by general or special order direct in respect of any Samiti;[(a-i) preparation of plans for economic development and social justice; [Inserted vide Orissa Act 15 of 2003 (O.G.E. No. 835 dated 3.6.2003)](a-ii) implementation of schemes for economic development and social justice and execution of any other scheme, performance of any act or management of any institution or organisation, as the Government may entrust to it including those in relation to matters listed in the Eleventh Schedule to the Constitution of India;](b)management, control and spread of primary education in the block;(c)management of such trusts and endowments and other institutions as may be entrusted to them under any law for the time being in force or under orders of Government;(d)supervision of enforcement of laws relating to vaccination and registration of births and deaths;(e)borrowing of money and granting of loans subject to such terms and conditions as may be prescribed for carrying out the purposes of this Act with the previous approval of Government;(f)supervisory powers over the Grama Panchayats within the block to be exercised in such manner and to such extent as may be prescribed; and(g)such other functions as may be assigned to it by the Government from time to time :[Provided that the powers and functions of the Samiti in relation to primary education as specified in Clause (b) shall not include the powers and functions in respect of appointment, removal and transfer of and in respect of sanction of leave to the teachers and other members of the staff engaged in primary educational.] [Added vide Orissa Act No. 1 of 1968.]
