(2)The allotment of amounts to be utilised for the purposes mentioned in [Clauses (a) and (b)] [Substituted vide Orissa Act No. 10 of 1994.] of Section (1) shall be mean in such proportion as may be prescribed.Explanation - In this section "Grama Panchayat" means Grama Panchayat constituted under the Orissa Grama Panchayat Act, 1964 (1 of 1965) and "Samiti" means the Panchayat Samiti constituted under the Orissa Panchayat Samiti, Act, 1959 (7 of 1960),
