Section 57A in The Orissa Panchayat Samiti Act, 1959
57A. [ Power to make bye-laws [Inserted vide Orissa Act No. 24 of 1961.]
- [(1) Subject to such rules as may be made, a Samiti may, with the approval of the Collector, make bye-laws for carrying out any of the purposes for which it is constituted.](2)The Government shall have power to make rules regarding the procedure for making of bye laws under this section, the publication thereof and the date on which they shall come into effect.]
