Preamble
*Orissa Panchayat Laws (Amendment) Act, 1994**
| [Orissa Act No. 3 of 1995] | [12th January, 1995] |
An act further to amend the Orissa Zilla Parishad ct, 1991, the Orissa Panchayat Samiti Act, 1959 and 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 follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Panchayat Laws (Amendment) Act, 1994.
(2) It shall be deemed to have come into force on the 5th day of October, 1994.
Section 2. Amendment of sections 6 and a of Orissa Act 17 of 1991
2. Amendment of sections 6 and a of Orissa Act 17 of 1991.- In the Orissa Zilla Parishad Act, 1991:-
(a) after sub-section (3) of Section 6, the following sub-section shall be inserted, namely:-
"(3-a) The constituencies determined in pursuance of the Explanation to sub-section (1) and the reservation of seats for the Scheduled Castes, the Scheduled Tribes and Women made under sub-section (3) shall be published by Government in the Gazette.", and
(b) for sub-section (3) and (4) of section 8, the following sub-section shall be substituted, namely:-
"(3) Reservation of Offices of President under sub-section (2) for the Scheduled Castes, the Scheduled Tribes and Women shall be made by Government by rotation among different Parishads and the reservation so made shall be published in the Gazette."
Section 3. Amendment of section 16 of Orissa Act 7 of 1960
3. Amendment of section 16 of Orissa Act 7 of 1960.- In section 16 of the Orissa Panchayat Samiti Act, 1959,-
(a) after sub-section (2), the following sub-section shall be inserted namely:-
"(2-a) The constituencies determined in pursuance of the Explanation to sub-section (1) and the reservation of seats for the Scheduled Castes, the Scheduled Tribes and Women made under sub-section (2) shall be published by Government in the Gazette.",
(b) In clause (iii) of sub-section (3-a), the words "by the Election Commission" shall be omitted.
Section 4. Amendment of section 10 of Orissa Act 1 of 1965
4. Amendment of section 10 of Orissa Act 1 of 1965.- In section 10 of the Orissa Grama Panchayats Act, 1964, in sub-section (6), for the words "by the Election Commission", the words "in the Gazette" shall be substituted.
Section 5. Repeal and savings
5. Repeal and savings.- (1) The Orissa Panchayat Laws (Amendment) Ordinance, 1994 (Orissa Ordinance No. 4 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.