The ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) ACT, 1990

The Odisha   Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 2034 OCTOBER 20, 2012
Short title,
extent and
commencement
Definations
Orissa Act No. 7 of 1990
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF
ELECTION) ACT, 1990
An Act to provide for the postponement of General Election of Grama Panchayats
in the State and for matters connected therewith or incidental thereto.
Be it enacted by the Legislature of the State of Orissa in the Forty-first Year of
the Republic of India, as follows :
1. (1) This Act may be called the Orissa Grama Panchayats (Postponement of
Election) Act, 1990.
(2) It shall be deemed to have come into force on the 26th day of January, 1990.
2.  In this Act, unless the context otherwise requires-
(a) "Grama Panchayat" means a Grama Panchayat constituted under the Grama
Panchayats Act;
(b) "Grama Panchayats Act" means the Orissa Grama Panchayats Act, 1964
(c) Words and expressions used but not defined shall have the meanings as
assigned to them respectively in the Grama Panchayats Act.
3. (1) Notwithstanding anything contained in the Grama Panchayats Act, or any
notification or order issued thereunder :
(a) the general election for reconstitution of Grama Panchayats of the State shall
be held within the [31st January, 1993;]
(b) during the period beginning with the date of commencement of this Act and
until the newly elected members of the Grama Panchayat and its Sarpanch assume
office, the powers and functions of every Grama Panchayat and its Sarpanch shall be
exercised and discharged by the Grama Panchayat Extension Officer having jurisdiction
over the concerned Grama or by any other officer authorised by the State Government
in that behalf.
(2) The General Election as referred to in Clause (a) of Sub-section (1) of members
(including Sarpanch) shall be held in accordance with the provisions of the Grama
Panchayats Act and the rules made thereunder.
(3) The Grama Panchayats so reconstituted shall, for the intents and purposes,
be deemed to have been constituted under, and be governed by, the provisions of the
 Postponement
of election and
consequences
Orissa Act
1 of 1965
Orissa Act
6 of 1990.
2
Grama Panchayats Act and the rules made thereunder.
4.  (1) The Orissa Grama Panchayats (Postponement of Election)  is hereby
repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the
Ordinance so repealed shall be deemed to have been done or taken under the provisions
of this Act.
____
Repeal and
savings
orissa Ordinance
No. 7 of 1992
3

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