Section 5 in The Orissa Bhoodan and Gramdan Rules, 1972
5. Powers, duties and purposes of the Samiti.
(1)The Samiti shall have powers-(i)to appoint its own staff, on such terms and conditions as it may deem necessary for the management of the property vested in it;(ii)to hold and administer the property, funds and other assets vested in it;(iii)to rehabilitate the grantees of lands (and to provide for quick utilisation of the same) by making gilts of agricultural and other accessories, seeds, grains and by creating new village sites, raising homesteads, completing irrigation projects, and by doing such other things as it may deem necessary for carrying out the provisions of the Act;(iv)to enforce the restrictions placed on the grantees of land under the provisions of the Act;(v)to propagate the ideals of Bhoodan Yagna and Gramdan Movement in so far as the Samiti may deem it necessary to facilitate the purposes of the Act, through lectures, meetings, printed literature, drama, songs and other methods.(2)The Samiti shall perform and exercise all or any of the powers and, duties conferred on it by the Act or by these rules in respect of all property, funds and other assets vested in it either by itself or through delegation of powers to the Chairman, Vice- Chairman or the Secretary, as the case may be, or through the local committees subject to the prior approval of the State Government :Provided that the power so delegated may at any time be revoked by the Samiti.
