Section 32(1) in The Orissa Panchayat Samiti Act, 1959
(1)On the coming into force of this Act in any district all properties and institutions within the district that remained with the District Board and the fund belonging to such Board shall vest in and belong to and the liabilities of such board shall be taken over by the Government. All such properties and institutions shall be under the direction, management and control of the Government :Provided that all such properties and institutions of a District Board which have been transferred either wholly or only for management to any Department of Government before the date of commencement of this Act shall be deemed to have been duty transferred under the provisions of this Act and to have wholly vested in the Government.
