Preamble
*Orissa Grama Panchayats (Second Amendment) Act, 1993**
| [Orissa Act No. 25 of 1993] | [8th December, 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 Years 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 (Second Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 8th day of September 1993.
Section 2. Amendment of Section 24
2. Amendment of Section 24.- In the Orissa Grama Panchayats Act, 1964 (hereinafter referred to as the principal Act), in sub-section (4) of Section 24 (Orissa Act 1 of 1965),-
(i) for the words "one year", the words "two years" shall be substituted; and
(ii) the following proviso shall be added at the end, namely:-
"Provided that all requisitions received under sub-section (2) prior to the date of commencement of the Orissa Grama Panchayats (Second Amendment) Act, 1993, in which no meeting for recording want of confidence has been held by the said date, shall stand abated."
Section 3. Repeal and savings
3. Repeal and savings.- (1) The Orissa Grama Panchayats (Second Amendment) Ordinance, 1993 (Orissa Ordinance No. 4 of 1993), is hereby repealed.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.