Section 150 in The Orissa Grama Panchayats Act, 1964
150. Power to make rules.
(1)The State Government may, after previous publication, make rules not inconsistent with the provisions of this Act to carry out all or any of the purposes thereof and prescribe forms for any matter for which they consider that a form should be provided.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for-(i)regulating the duties, functions and powers of a Grama Panchayat;(ii)generally determining relations between Parishads, Samitis and Grama Panchayats and for the guidance of Grama Panchayats in all matters connected with the carrying out of the provisions of this Act;(iii)fees payable in respect of applications, including applications for appeal, review or revision that may be filed before different authorities under the provisions of this Act;(iv)any matter which has to be or may be prescribed under this Act.(3)All rules made under this section shall be laid before the Legislative Assembly as soon as possible after they are made for a total period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the Assembly may make during the said period.
