Section 3 in The Orissa Bhoodan and Gramdan Rules, 1972
3. Appointment of Chairman, Vice-Chairman and members of Samiti.
(1)If the recommendation of Shri Acharya Vinobha Bhave or the person nominated by him is not communicated to the State Government within a period of 60 days from the date of issue of the reference of State Government regarding the appointment of the Chairman, Vice-Chairman and members of the Samiti they may make the said appointments without the consultation as required by Sub-section (1) of Section 4.(2)For the purpose of facilitating the work of the Samiti the State Government shall, after consultation with the Samiti appoint one of the members to act as Secretary of the Samiti.(3)The Samiti may appoint an Administrative Officer or such other officer with such designation as it may deem fit.(4)Constitution of the Samiti-As soon as may be after appointment of members of the Samiti is made, the State Government shall, by notification in the official Gazette in Form I, declare the constitution of the Samiti.
