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Odisha act 010 of 1981 : The Odisha Grama Panchayats (Reduction of Term of Office) Act, 1981

ORISSA ACT 10 OF 1981

THE ORISSA GRAMA PANCHAYATS {REDUCTION OF TERM OF OFFICE) ACT,

198 1

TAIILE OF CONTENTS

1. Short dtle, extent snd mmmencement

2. D e w

3. Eeducdoa of term of OHcc

4. Oonsequesc# of reddon of tern of office

5. Repeal m d n a v m

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ORTSSA ACT 10 OF 1981

. r , , * THE ORISSA GRAMA PANCHAYATS- RE^ ,UcXTON 01:

TERM OF -OFFICE) ACT, 198 1

I Receircrl 1/16 ~t t re l l f of t l ~ e C;nv~rrror olr f l~e (;I/,- Apr i / 1081, first prblished it1 nrt e.rfmurdirrnrjr lssrre of the Oriq:.;! GR~XL(C, d n f ~ f l

the 7/11 April IP81 ] ' .

AN ACT TO FROV1pU FOB TIM REDUCTION ()I: TIIF 1 ERM OF Ofl:ICll OF T11E G ~ A M A PANCIiAYh7'S Q p Tr4U STAT^ fiNl> FO'R I l h m R ~ 1NClDBNThL THERAID

Be it eancted by the Lcgislah~re or tllc Slfitc r ~ l Orisha in tlie Thirty-seconetl

Year of Lhc Rcpublic of India, as follows :-

Short lirle, 1. ( I ) This Act n~ny be hlled rhc Orisra Grnlnn Pn~~chnynts (Rcdlrct ios o r

exlcnl rind p r m o f Ofice) Act, 1981.

cornluencc- 111ent. (2) It sl1al1 cxlcnd to tIlc whole af the State or Orissa. 1.7) It s l i ~ l f bc deemcd to havc come into force ?vitll cffcct rronl t l~c 10111 dny of Febmasy, 1981.

UeRnillom. 2. In thls Act, unless the context , otllcrwlse reqrlircs,-

(a) gram^ Panchayat Acl' mealla thc Orisas Grarna PFI nchayni Act, I964 ; Oriasn A C ~ I or 1965.

( I r ) 'Grarna Pa~iclinyat' means R Gratl~a Pniichayat constiletcd u d e r thc Granl~ Panc l i~ya t Act;

(c) words and exprewions ~rsed ill tllis ACT bltt not dcfincd Rercin, s11aII liavc t l ~ c same meaning as assigned to [IICII~ rcspccli~cly, u ~ ~ d c r t l ~ c amma Pancliayat Act.

Reduelion 3. Notwi t l~s landi~ ig nuyt l~ i i lg contnincd in thc G m ~ n a Panclinyat Act, (Ile term of lerlll or or omce or thc nrelnbers of nll tho Gwn la L'nncllaya 13 or tbc Slate 8 5 C X L C ~ I J ~ ~ by

omm. the State Government, wider tllc proviso to sub-section (2) orsccti011 17 of that

. Act. shall be dcclned to I~avc expircd 011 ni ld with erect from the 10th day or Febmtlry, 198 1.

' Conscque- 4. Upon expiration o f tlkc term OF ofice o r the ri\ernbcrs of [lie ar~rna ancaq of Pancha~nts under soction 3.-

reduction of term or omm. (a) duri l ig tl~c period bcgilming with the datc uf con~menccment of this Act and until t l ~ c newly elected members or the G~~IIIR Pa~~chayat and its Sa anch assume ofice, the pDwers and runctions of tlie Gramn Panchayet n n r i t s Snrpanol~ shall be srerc~sal and dlrollarged by he Grnm h d ~ a y ~ t

Extension Olficer lravii~g jurisdictloi~ over 1I1c cclnccr~~cd Oraina or by any other Ollwr authorised by thc S t ~ t c Clovcrnmellt in that behalf; ( B ) the election of ~ne~nbers (including the Snrpnch) for the r eco~~s t i t u t i n~ l of the said Grarnn Panchayntq shall be held in awortlance will1 [be provjsion~ of t l ~ c gram^ Panchayat Act a n d the rules made t l~e re r~ i~der within R period of l(t11rce ymn] rrom tllc aforemid date :

q[['rovlded that thc cfcctio~~ or ~ ~ ~ c l n b e r s (incIuding tllc Snrpa~tch) for tllc-

rcconstilulian of the (3rnma Parlcl lny~ts apecifictl i n t l ic sclletIlile sllnll

be hcld wit lr in n period of Lllrcc years six nlan l l~s from the AFOTCI I~ I~ ds te.]

(c) the G r a n l ~ Pancllay~ta so rcco~islihltetl shall, rclr nit pllrposcs bc dccmcd to hnvc been constituted rtnder. . ud Ilc governcd by l l ~ e rrrovisiona of

lllc Grama Pa~~cl layat Act nnd the Rules made I l lercu~~dcr.

1. Suhrtllatcd by [he Orbsa Gr~l i la Pnnc l l~y~ ls (Rerluclion of Tern1 of O~lco) .%or\lf Arnolhdnlcnt Act, 1983 ( O r h a Act 25 of 1983) 5.2.

2. Inserred by tho O ~ ~ S S R am!d Panchay~ts ( ReJ!iclion of T c r l i ~ or Olncm) nn~endnlant ~cr,1984'(0rima Act 5 of 1984) 1. 2. , ,

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Bepeal and 5. (1) The Orissa Ctnma Pan~liayats (Reduc{lon or Tenn of Omce) Ordlaaoce, Orl~~

savln@- 1981 18 hereby repealed. Ordluanm . - No. 1 of

1981.

(2) Notwithstanding sud~ repeal, anything done- or any actioli taken under theprovlsions of the said Ordinance shall be deemed to have bccn done or t ~ k e n under the provisions of this Ad.

lscMsovrrr.

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1. Added b the 0- Qmma PauchfiyaLa (Lcduclioa of Term or O h ) Ameodmeol Act 1984 t0&m Act I or 1910 8.3.

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