Section 20(5) in The Orissa Panchayat Samiti Act, 1959
(5)[ Notwithstanding anything to the contrary in this Act, in the Scheduled Areas, the Samiti shall, in consultation with the Grama Sasan, be competent-(i)to exercise control and supervision, the nature and extent of which shall be such as may be prescribed, over institutions and functionaries of various social sectors in relation to the programmes and measures, as the Government may, by Notification, specify; and(ii)to prepare the local plans including tribal Sub-plans for the area and to exercise control over the resources for such plans.]
