Preamble
1Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981*
| [Orissa Act No. 11 of 1981] | [6th April, 1981] |
An Act to provide for the Management of the Panchayat Samitis.
Be it enacted by the Legislature of the State of Orissa in the Thirty-second 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 Samiti (Miscellaneous Provisions) Act, 1981.
(2) It extends to the whole of the State of Orissa.
(3) It shall be deemed to have come into force with effect from the 10th day of February, 1981.
Section 2. Sub-Divisional Officers to perform functions of Samities
2. Sub-Divisional Officers to perform functions of Samities.- Notwithstanding anything contained in the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960), during the period beginning with the date of commencement of this Act and until the newly elected Chairmen of the Panchayat Samitis assume office, the powers and functions of the Panchayat Samitis shall he exercised and performed by the Sub-Divisions Officer having jurisdiction over the concerned Block.
Section 3. Repeal and saving
3. Repeal and saving.- (1) The Orissa Panchayat Samiti (Miscellaneous Provisions) Ordinance, 1981 ((Orissa Ordinance No. 2 of 1981) is hereby repealed.
(2) Notwithstanding such repeal, anything: done or any; action taken under the provisions of the said Ordinance shall be deemed to have been done or taken under the provisions of this Act.