The ODISHA PANCHAYAT SAMITI (RE-ELECTION OF OFFICE BEARERS) ACT 1977

1
Odisha Act 9 of 1977
THE ODISHA PANCHAYAT SAMITI (RE-ELECTION OF OFFICE BEARERS) ACT 1977
[Recieved the assent of the Governor the 13th October 1977, First published in an Extraordinary
issue of the Odisha Gazette dated the 14th October 1977]
An Act to provide for the re-election of Office-bearers of certain Panchayat
Samities in the State and for matters incidental thereto
Be it enacted by the Legislature of the State of Odisha in the Twenty-eighth Year
of the Republic of India, as follows :
1.  (1) This Act may be called the Odisha Panchayat Samiti (Re-Election of Office
Bearers) Act 1977
(2) It extends to the whole of the State of Odisha.
(3) It shall be deemed to have come into force with effect from the 22nd day of
August, 1977.
2.  (1) In this Act, unless the context otherwise requires­
(a) “appointed date”  means the date appointed by the Government, by
notification, for the purpose of this Act;
(b) “Panchayat Samiti Act”  means the Odisha Panchayat Samiti Act, 1959
(c) words and expressions used in this Act but not defined herein, shall have
the same meaning assigned to them respectively under the Panchayat
Samiti Act.
3. (1) Notwithstanding anything contained in the Panchayat Samiti Act, the
Chairman, Vice-Chairman and members, if any, elected under sub-section (2) of section
16 of the Panchayat Samiti Act of a Panchayat Samiti, holding Office immediately prior
to the appointed date, who were selected to the said Offices at any time during the
period between the 25th day of June, 1975 and the 21st day of March, 1977, shall cease
to hold Office with effect from the appointed date.
(2) Election for filling up vacancies so caused in the Offices of Chairman, Vice-
Chairman and members, if any, shall be held within a period of three months from the
appointed date in accordance with the provisions of the Panchayat Samiti Act and the
rules made thereunder.
Provided that the Government may, by notification, for sufficient cause, which
shall be stated therein, extend the aforesaid period, from time, by such periods as may
be specified in the notification, so however, that the total period shall not exceed 1[seven]
years.
*. Published vide Odisha Gazette Ext./14.10.1977.
1. Substituted vide Odisha Act, No. 24 of 1983.
The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
Short title,
extent and
Commencement
Definitions
Cessation of
Office of
Chairman, Vice-
Chairman and
members of
Panchayat
Samities and
filling up
Vacancies
Odisha Act
7 of 1960
2
(3) During the period beginning with the appointed date and until the newly
elected Chairman assumes Office, the powers and functions of the Chairman shall be
exercised and dischar ged by the Sub-divisional Of ficer having jurisdiction over the
concerned Block.
(4) The Chairman, Vice-Chairman and the members, if any, elected in pursuance
of Sub-Section (2), for all purposes, be demed to have been elected under the Panchayat
Samiti Act and rules made there under and shall, subject to the provisions of the Act,
hold Office for three years.
4. (1) The Odisha Panchayat Samiti (Re-Election of Office-bearers) Ordinance,
1977  is hereby repealed.
(2) Notwithstanding such repeal, anything done, any action taken (including
any notification issued) under the said Ordinance shall be deemed to have been done,
taken or issued under this Act.
___________
Repeal and
Savings Odisha Ordinance
No.5 of 1977

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