Section 122(2) in The Orissa Grama Panchayats Act, 1964
(2)The VLWs. and VAWs. working, in a district shall, for the purposes of Sub-section (1), act as Executive Officers within the local area of such Grama or Gramas as may respectively be assigned to them by the Collector.Explanation - For the purpose of Sub-section (2),-(a)"VLWs." shall mean the Village Level Workers appointed by the Collector for implementing different developmental schemes relating to different levels of Panchayats in the State ; and(b)"VLWs." shall mean the Village Agriculture Workers appointed for extension of agricultural activities in the State.
