*Orissa Panchayat Samiti (Second Amendment) Act, 1994**
| [Orissa Act No. 21 of 1994] | [6th October, 1994] |
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-fifth Year of the Republic of India as follows:-
* The Bill see Orissa Gazette, extraordinary, dated the 20th September, 1994 (No. 1120).
** [Received the assent of the Governor on the 6th October, 1994, first published in an extraordinary issue of the Orissa Gazette, dated the 18th October, 1994]
1. Short title and commencement.- (1) This Act may be called the Orissa Panchayat Samiti (Second Amendment) Act, 1994.
(2) It shall be deemed to have come into force on the 11th day of August 1994.
2. Amendment of Section 46-B.- In the Orissa Panchayat Samiti Act, 1959 (Orissa Act of 1960) (hereinafter referred to as the principal Act), in section 4G-B, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) When a meeting has been held in pursuance of sub-section (2) for recording want of confidence in the Chairman or Vice-Chairman, as the case may be, no fresh requisition for a meeting shall be maintainable:-
(a) in cases falling under clauses (g) and (h) of the said sub-section or where the resolution is defeated after being considered at the meeting so held before the expiry of one year from the date of such meeting; or
(b) where the notification calling for general election to the Samiti has already been published under or in pursuance of sub-section (2) of section 49."
3. Repeal and savings.- (1) The Orissa Panchayat Samiti (Amendment) Ordinance, 1994 (Orissa Ordinance No. 2 of 1994) is hereby repealed.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 of taken under the principal Act as amended by this Act,