Section 58 in The Orissa Panchayat Samiti Act, 1959
58. [ Issue of order and removal of difficulties [Substituted vide Orissa Act No. 24 of 1961.]
(1)The Government may from time to time with a view to ensure the proper functioning of the [* * *] Samitis and the proper implementation of the provisions of this Act issue such administrative orders, direction and instructions as they deem fit not inconsistent with the aforesaid provisions and the rules made thereunder for the guidance of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samitis.(2)Without prejudice to the provisions of the Sub-section (1) if any doubt or difficulty arises in giving effect to the provisions of this Act, the Government may, as occasion may require, do anything which appears to them necessary for the purpose of removing the doubt or difficulty.]
