Section 110(3) in The Orissa Grama Panchayats Act, 1964
(3)A member of the State Legislature may visit the office of any Grama Panchayat situated within his constituency and may record his opinion in a register to be maintained for the purpose in every such office and the copy of such opinion recorded shall be sent within two weeks from the date of entry to the Government for such action as they may deem fit.
