Section 21(1) in The Orissa Panchayat Samiti Act, 1959
(1)Whenever it appears that it will be for the common good for two or more Samitis undertaking any work jointly the said Samitis may, at the instance of the [Government] [Inserted vide Orissa Act No. 19 of 1986.] or of their own accord, subject to the previous sanction of the Government, execute such work jointly.
