*Orissa Panchayat Samiti (Amendment) Act, 1992**
| [Orissa Act No. 26 of 1992] | [14th August, 1992] |
An Act further to Amend the Orissa Panchayat Samiti Act, 1959.
Be it enacted by the Legislature of the State of Orissa in the Forty-third Year of the Republic of India as follows:-
* For the Bill, see Orissa Gazette, Extraordinary, dated the 10th July, 1992 (No. 955).
** [Received the assent of the Governor on the 14th August, 1992, first published in an extraordinary issue of the Orissa Gazette dated the 19th August, 1992]
1. Short title and commencement.- (1) This Act may be called the Orissa Panchayat Samiti (Amendment) Act, 1992.
(2) It shall be deemed to have come into force on the 16th day of May, 1992.
2. Amendment of section 16.- In the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960) (hereinafter referred to as the principal Act), in section 16, in sub-section (3), the following proviso along with the Explanation thereunder shall be added, namely:-
"Provided that in the case of every Samiti of which the Chairman elected in accordance with this sub-section or nominated under section 45-C is not a woman, the office of the Vice-Chairman in respect of that Samiti shall be deemed to have been reserved for women.
Explanation-The election of the Chairman shall precede the election of the Vice-Chairman."
3. Repeal and savings.- (1) The Orissa Panchayat Samiti (Amendment) Ordinance, 1992 (Orissa Ordiance No. 5 of 1992) is hereby repealed.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.