Section 15A in The Orissa Panchayat Samiti Act, 1959
15A. [ Appointment of Block Development Officer. [Inserted vide Orissa Act No. 24 of 1961.]
- For every block constituted under Section 15 there shall be a Block Development Officer to be appointed by Government :Provided that Government may nominate a member or employee of any non-official Organisation engaged within the Block in development work, with the consent of such Organisation and the Samiti constituted in respect of the block, to exercise the powers, discharge the duties and perform the functions of the Block Development Officer and may in like manner modify or cancel such nomination.Explanation - The person so nominated shall be deemed to be the Block Development Officer and an official member of the Samiti for all purposes of this Act.]
