*Orissa Grama Panchayats (Second Amendment) Act, 1994**
| [Orissa Act No. 20 of 1994] | [6th October, 1994] |
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-fifth Year of the Republic of India as follow:-
* For the Bill see Orissa Gazette extraordinary, dated the 20th September, 1994 (No. 1119).
** [Received the assent of the Governor on the 6th October, 1994, first published in an extraordinary issue of the Orissa Gazette, dated the 18th October, 1994]
1. Short title and commencement.- (1) This Act may be called the Orissa Grama Panchayats (Second Amendment) Act, 1994.
(2) It shall be deemed to have come into force on the 11th day of August, 1994.
2. Amendment of Section 24.- In the Orissa Grama Panchayats Act, 1964 (hereinafter referred to as the principal Act), in Section 24, for sub-section (3), the following sub-section shall be substituted, namely (Orissa Act 1 of 1965):-
"(3) When a meeting has been held in ??? of sub-section (2) for recording want of confidence in the Sarpanch or Naib Sarpanch, as the case may be, no fresh requisition for a meeting shall be maintainable-
(a) in cases falling under clauses (i) and (j) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or
(b) where the notification calling for general election to the Grama Panchayat has already been published under or in pursuance of Section 12."
3. Repeal and savings.- (1) The Orissa Gretna Panchayats (Amendment) Ordinance, 1994 (Orissa Ordinance No. 1 of 1994) is hereby repealed.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.