Section 32(2) in The Orissa Panchayat Samiti Act, 1959
(2)It shall be lawful for the Government from time to time to direct that any property or institution belonging to or under their control and subject to such exceptions and conditions as the Government may make or impose be placed under the control and management of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti within whose [jurisdiction] [Substituted vide Orissa Act No. 24 of 1961.] such property or institution is situated.
