Section 57 in The Orissa Panchayat Samiti Act, 1959
57. Power to make rules.
(1)The Government may after previous publication make rules consistent with the provisions of this Act to carry out all or any of the purposes of this Act 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 power, such rules may provide for-(i)the conditions subject to which property may be acquired or transferred by sale, mortgage, lease, exchange or otherwise by a Samiti;(ii)regulating the duties, functions and powers of a Samiti;(iii)generally determining the relations between Grama Panchayats and Samitis and for the guidance of Samitis in all matters connected with the carrying out of the provisions of this Act;[(iii-a) regulation of all elections under this Act including deposits to be made by candidates at an election to the office of the Chairman, the conditions for forfeiture of refund of such deposit and the qualifications of a proposer or seconder;] [Inserted vide Orissa Act No. 13 of 1977.](iv)any other 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.
