Section 58(1) in The Orissa Panchayat Samiti Act, 1959
(1)The Government may from time to time with a view to ensure the proper functioning of the [* * *] Samitis and the proper implementation of the provisions of this Act issue such administrative orders, direction and instructions as they deem fit not inconsistent with the aforesaid provisions and the rules made thereunder for the guidance of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samitis.
