*Orissa Grama Panchayats (Amendment) Act, 2001**
| [Orissa Act No. 11 of 2001] | [3rd September, 2001] |
An Act further to Amend the Orissa Grama Panchayats Act, 1964.
Be it enacted by the Legislature of the State of Orissa in the Fifty-second year of the Republic of India as follows:-
* For the Bill, see Orissa Gaztte, Extraordinary, dated the 3rd August, 2001 (No. 1445)
** [Received the assent of the Governor on the 3rd September, 2001, first published in an extraordinary issue of the Orissa Gazette, dated the 7th September, 2001 (No. 7649)]
1. Short title.- This Act may be called the Orissa Grama Panchayats (Amendment) Act, 2001.
2. Amendment of section 10.- In section 10 of the Orissa Grama Pgnchayats Act, 1964 (Orissa Act 1 of 1956) (hereinafter referred to as the principal Act),-
(1) in sub-section (3),-
(i) in clause (b-1), the words "and shall be allotted by rotation to different words thereof" shall be; added at the end,
(ii) after clause (b-1) the following clause shall be inserted, namely:- "(b-2) As nearly as may be, one-third of the total number of seats reserved under clause (b-1) shall be reserved for women belonging to the backward class of citizens." and;
(iii) in clause (c), for the words "and the Scheduled Tribes", the comma and words, "the scheduled Tribes end the Backward Class of citizens" shall be substituted,
(2) In sub-section (4)-
(i) in clause (a), the comma and words, "and in case of backward class of citizens such reservation and rotation shall be in the prescribed manner" shall be added at the end,
(ii) In clause (b);-
(a) in sub-clause (1), for the words "and the Scheduled Tribes", the comma and words, "the Scheduled Tribes end the backward clause of citizenes" shall be substituted,
(b) in sub-clause (ii), for the words "end then for the Scheduled Tribes", the comma and words "then for the Scheduled Tribes and thereafter for the backward class of citizens" shall be substituted, and
(c) in sub-clause (iii), for the words "and the Scheduled Tribes", the comma and words, "the Scheduled Tribes and the backward class of citizens" shall be substituted;
(3) for clause (b) of sub-section (5), the following clauses shell be substituted, namely:-
"(b) as nearly as may be, but not less than one-third of the total number of offices of Sarpanches reserved under clause (a) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes,
(c) as nearly as may be, but not less than, twenty-seven percentum of the offices of Sarpanches in Grama Panchayats shall also be reserved in favour of backward class of citizens as referred to in clause (6) of Article 243-D of the Constitution and shall be allotted by rotation to different Gramas,
(d) as nearly as may be, but not less than, one-third of the total number of offices of Sarpanches reserved under clause (c) shall be reserved for women belonging to the backward class of citizens, and
(e) as nearly as may be, but not less than, one-third (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the backward class of citizens) of the total number of offices of Sarpanches in Grama Panchayats shall be reserved for women," and
(4) in sub-section (7), after the words "for women", the words "and backward class of citizens" shall be inserted.
3. Amendment of section 27.- In section 27 of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely:-
"(4) The Election Officers, Presiding Officers and other officers appointed or designated for the time being for the conduct of elections under this Act shall be deemed to be on deputation to the Election Commission for the period commencing on the date of the notification Calling for such election and ending with the date of declaration of the results of such election and, accordingly, such officers shall, during that period, be subject to the control, superintendence and discipline of the Election Commission."