Preamble
*Orissa Grama Panchayats (Amendment) Act, 1993**
| [Orissa Act No. 4 of 1993] | [23rd March, 1993] |
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-fourth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Grama Panchayats (Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 19th January, 1993.
Section 2. Amendment of section 10
2. Amendment of section 10.- In the Orissa Grama Panchayats Act, 1964 (Orissa Act 7 of 1960) (hereinafter referred to as the, principal Act), in, sub-section (1) of section 10, after clause (b), the following clause shall be inserted, namely:-
"(c) the member of the Samiti elected under clause (h) of sub-section (1) of section 16 of the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of (1960) from the concerned Grama who shall be the ex-officio member having no right to vote at any meeting of the Grama Panchayat."
Section 3. Amendment of section 11
3. Amendment of section 11.- In the principal Act, in section 11, after clause (c), the following clause shall be inserted, namely-
"(d) as a member, if he is unable to read and write Oriya".
Section 4. Amendment of section 15
4. Amendment of section 15.- In the Principal Act, for the proviso to section 15, the following proviso shall be substituted, namely-
"Provided that if the prescribed authority is satisfied that the majority of members including the Sarpanch of the Grama Panchayat have been duly returned, he shall publish the names of such members, without awaiting for the result of election whether conducted or not of the remaining members."
Section 5. Amendment of section 17
5. Amendment of section 17.- In the principal Act, in sub-flection (1) of section 17, for the words "publication of names of all members", the words "first publication of names of members" shall be substituted.
Section 6. Amendment of section 25
6. Amendment of section 25.- In the principal Act, in sub-section (1) of section 25,-
(a) for clause (q), the following clause shall be substituted, namely:-
"(q) is a member of the Samiti elected under clause (h) of sub-section (1) of section 16 of the Orissa Panchayat Samiti Act, 1959; (Orissa Act 7 of 1960) or";
(b) in clause (s), for the word and fullstop "State.", the words and semicolon "State, or" shall be substituted; and
(c) after clause (s), the following clause shall be inserted, namely:-
"(t) is in arrear of any dues payable, by him to the Grama Panchayat."
Section 7. Amendment of section 27
7. Amendment of section 27.- In the principal Act, after sub-section (2) of section 27, the following sub-section shall be inserted, namely:-
"(3) Notwithstanding anything contained in this section, the management control and superintendence of the elections conducted under this Act shall vest in the Director."
Section 8. General amendment
8. General amendment.- In the principal Act, for the words "Sub-Divisional Officer" wherever they occur, the word "Sub-Collector" shall be substituted.
Section 9. Repeal and savings
9. Repeal and savings.- (1) The Orissa Grama Panchayats (Amendment) Ordinance, 1993 (Orissa Ordinance No. 1 of 1993) is hereby repealed.
(2) Notwithstanding such repeal, anything done 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.