Section 47(1) in The Orissa Grama Panchayats Act, 1964
(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.
