Preamble
*Orissa Grama Panchayats (Amendment) Act, 1992**
| [Orissa Act No. 25 of 1992] | [14th August, 1992] |
An Act further to Amend the Orissa Grama Panchayats Act, 1964
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follow:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Grama Panchayats (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 16th day of May, 1992.
Section 2. Amendment of section 14
2. Amendment of section 14.- In the Orissa Grama Panchayata Act, 1964 (Orissa Act 1 of 1965) (hereinafter referred to as the principal Act), in section 14, after the proviso to sub-section (1), the following proviso shall be inserted, namely:-
"Provided further that in the case of every Grama Panchayat of which the Sarpanch elected under clause (a) of sub-section (1) of section 10 or nominated under section 13 is not a woman, the office of the Naib-Sarpanch in respect of that Grama Panchayat shall be deemed to have been reserved for women."
Section 3. Repeal and Savings
3. Repeal and Savings.- (1) The Orissa Grama Panchayats (Amendment) Ordinance, 1992 (Orissa Ordinance No. 4 of 1992) is hereby repealed.
(2) Notwithstanding such repeal, anything dom; or any action taken under the principal Act as amended by the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.