Section 10(3) in The Orissa Kendu Leaves (Control of Trade) Rules, 1962
(3)Out of sums allotted to a Grama Panchayat, twenty per centum shall, with the previous approval of the Collector, be utilised for execution of such development works as may be decided by the Grama Panchayat and the remaining eighty per centum shall be utilised for such purpose and in such proportion as Government may, from time to time direct.]
