*Orissa Panchayat Samiti (Second Amendment) Act, 1993**
| [Orissa Act No. 26 of 1993] | [8th December, 1993] |
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-fourth Year of the Republic of India as follows:-
* For the Bill see Orissa Gazette Extraordinary dated the 1st November, 1993 (No. 1433).
** [Received the assent of the Governor on the 8th December, 1993, first published in an extraordinary issue of the Orissa Gazette, dated the 9th December, 1993]
1. Short title and commencement.- (1) This Act may be called the Orissa Panchayat Samiti (Second Amendment) Act, 1993.
(2) It shall be deemed to have come into force on the 8th day of September 1993.
2. Amendment of Section 46-B.- In the Orissa Panchayat Samiti Act, 1959 (hereinafter referred to as the principal Act), in sub-section (4) of Section 46-B, (Orissa Act 7 of 1960)-
(i) for the words "one year", the words "two years" shall be substituted; and
(ii) the following proviso shall be added at the end, namely:-
"Provided that all requisitions received under sub-section (2) prior to the date of commencement of the Orissa Panchayat Samiti (Second Amendment) Act, 1993, on which no meeting for recording want of confidence has been held by the said date, shall stand abated."
3. Repeal and savings.- (1) The Orissa Panchayat Samiti (Second Amendment) Ordinance, 1993 (Orissa Ordinance No. 5 of 1993) is hereby repealed.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.