(a)The Grama Panchayat shall maintain a register for the purpose of recording the opinion of the member of the State Legislature of the area. This shall be placed in the meeting of the Grama Panchayat for information.(b)It shall be the duty of the Secretary of the Grama Panchayat to send a copy of such opinion recorded in the register to the Grama Panchayat Department, Collector/[Sub-Collector] [Substituted by S.R.O.No. 648/99 vide Orissa Gazette Extraordinary No. 1183, Dated, 16.8.1999.] and Block Development Officer within two weeks from the date of entry in the register.(c)Inspection note of the Chairman of the Panchayat Samiti or the Member of Legislative Assembly and other inspecting officers shall on receipt be placed in the next meeting of the Grama Panchayat.
