Section 15 in The Orissa Panchayat Samiti Act, 1959
15. Constitution of Block.
- [(1)] [Re-numbered vide Orissa Act No. 24 of 1961.] The Government shall, by notification, divide each district into such number of local areas as they deem fit. Each such area shall be known as a block and be given such name as may be specified in the said notification.(2)[ Government may from time to time by notification re-delimit any local area referred to in Sub-section (1) by-(i)excluding from such local area any Grama; or(ii)including in such local area any Grama contiguous thereto, and may alter the name given to such local area-(3)On the issue of a notification under Sub-section (2) the duties and responsibilities for the execution of development works and all assets and liabilities in respect of such works within the Grama shall, subject to the rules, if any, made in that behalf be adjusted and apportioned as between the concerned Samitis in such manner as [The Collector] [Inserted vide Orissa Act No. 24 of 1961.] may direct and in the case of any dispute the decision of Government thereon shall be final :Provided that Government may, while issuing a notification under Subsection (2), make such temporary orders or give such temporary directions as they consider necessary for the aforesaid purpose.(4)Upon the transfer of a Grama from one Block to another in pursuance of a notification under Sub-section (2) the members of the Samiti ordinarily residing in such Grama shall, with effect from the date of the notification, cease to be members of the Samiti in which the Grama was represented and without prejudice to the provisions of Sub-section (3) of Section 16, become members of the Samiti of the Block to which the Grama is transferred.]
