Section 4 in The Orissa Grama Panchayats Act, 1964
4. Constitution and incorporation of Grama Sasan.
(1)For every Grama there shall be a Grama Sasan which shall be composed of all persons registered by virtue of the Representation of the People Act, 1950 (43 of 1950) in so much of the electoral roll for any Assembly Constituency for the time being in force as relates to the Grama [and unless the Election Commission directs otherwise, the said portion] [Substituted vide Orissa Gazette Extraordinary No. 1391/12.12.1995-Notification No. 19454-Legislative/12.12.1995.] of the roll shall be deemed to be the electoral roll in respect of the Grama.(2)The Grama Sasan shall be a body corporate by the name of the Grama to which it relates, having perpetual succession and common seal, with power, subject to the provisions of this Act and the rules made thereunder, to acquire, hold and dispose of property and to contract and may by the said name sue and be sued.(3)The office and headquarters of the Grama Sasan shall be situated within the limits of the Grama and unless otherwise ordered by the State Government in the village bearing the name of the Grama.
