*Orissa Panchayat Samiti (Amendment) Act, 2001**
| [Orissa Act No. 12 of 2001] | [3rd September, 2001] |
An Act further to Amend the Orissa Panchayat Samiti Act, 1959.
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 Gazette, Extraordinary, dated the 3rd August, 2001 (No. 1450).
** [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. 1651)]
1. Short title.- This Act may be called the Orissa Panchayat Samiti (Amendment) Act, 2001.
2. Amendment of section 16-A.- In section 16 of the Orissa Panchayat Samiti Act, 1959 (hereinafter referred to as the principal Act) (Orissa Act 7 of 1960),
(i) In sub-section (2),-
(a) In clause (b-1), the words "and shall be allotted by rotation to different constituencies thereof" shall be added at the end, and
(b) In clause (c), for the words "and the Scheduled Tribes", the comma and words "the Scheduled Tribes and the backward class of citizens" shall be substituted.
(ii) In sub-section (2-A),-
(a) in the opening portion, after the word, brackets and letters "clauses (a), (b)", the commas, brackets, letters and figures "(b-1), (b-2)" shall be Inserted,
(b) in clause (b), 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, and
(c) in sub-clause (i) of clause (d), for the words "and then for the Scheduled Tribes", the comma and words "then for the Scheduled Tribes and thereafter for the backward class of citizens" and for the words "and the Scheduled Tribes", the comma and words, "the Scheduled Tribes and the backward class of citizens" shall be substituted.
(iii) in clause (a) of sub-section (3), after the words "first meeting ", the words, commas, brackets and figure "when shall be convened within twenty-two days, but not before the expiry of seven days, from the date of publication of their names under sub-section (6)" shall be inserted.
(iv) for clause (ii) of subs-section (3-a), the following clauses shall be substituted, namely;-
"(ii) as nearly as may be, but no less than, one-third of the total number of offices of Chairman reserved under clause (i) shall be reserved for women belonging to the Scheduled Castes or, as the case may be the Scheduled Tribes;
(ii-a) as nearly as may be ??? percentum of the offices of Chairmen in Samitis shall also be reserved in favour of backward class of; citizens referred to in clause (6) of Article 243-D of the Constitution;
(ii-b) as nearly as may be, one-third of the total number of offices of Chairmen reserved under clause (ii-a) shall be reserved for women belonging the backward class of citizens; and
(ii-c) 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 Chairmen in Samitis shall be reserved for women and"; and
(v) in sub-section (3-b), after the words "for women" the words "and backward class of citizens" shall be inserted.
3. Amendment of section 16-A.- In section 16-A of the principal Act, for the words "one month", the words "a period of seven days" shell be substituted and the words "on and from the expiry of the said period" shall be added at the end.
4. Amendment Chapter 16-B.- In section 16-B of the principal Act, after sub-section (3), the following sub-section shall be inserted, namely;-
"(4) the Election Officers, Presiding Officers, Polling Officers and any other officers; appointed or designated for the time being for the conduct of elections under this Act, shell 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".
5. Amendment of section VI-A.- In Chapter VI-A of the principal Act, for the words "Subordinate Judge" wherever they occur, the words and brackets "Civil Judge (senior division)" shall be substituted,
6. Amendment of section 45.- In section 45 of the principal Act, for clause (m) of sub-section (1), the following clause shall be substituted, namely:-
"(m) has been in arrears of any dues payable by him to the Gram Penchayat; or".