Section 5(3) in The Orissa Grama Panchayats Act, 1964
(3)[ The Grama Sasan shall have the power to -(a)approve the plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the Grama Panchayat;(b)identify or select persons as beneficiaries under the poverty alleviation or similar other programmes :Provided that every Grama Panchayat shall be required to obtain from the Grama Sasan a certificate of utilisation of funds by that Panchayat for the plans, programmes and projects referred to in Clauses (a) and (b).(c)consider and approve the annual budget of the Grama Panchayat including the supplementary or revised budget.(d)consider levy of all taxes, rates, rents and fees and enhancement of rates thereof.(e)organise community service and drawing up and implementation of agricultural production plans.(f)consider all such matters as may be referred to it by the Grama Panchayat for its decision.(g)call for such information and data from the Grama Panchayat as it may consider necessary; and(h)consider such other matters as may be prescribed.]
