The ODISHA PANCHAYAT SAMlTI (CESSATION OF OFFICE OF THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMIT) ACT, 1982

*THE ORTSSA pANCHAYAT SAMlTI (CESSATION OF OWICE 
OF THE CHAIRMAN OF SAEIARAPADA PANCHAYAT 
SAMIT1 ) ACT, 1982 
[Received the assent ef tlre Goverr~or oti the 26th October 1982,~~tpublised 
in an extraordi~tory isstre of the Orissa Gazette, dated the 26th 
Ocfobe,r, 19821 
AN ACT TO PROVIDE FCR THE CFSSATION OF OFFICE OF 
THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMlTI 
AND FOR MATTERS INCIDENTAL THE~O 
BE it enacted by the Legishture of the State of Orissa in the ~hirty-third year 
ofthe Republic of India, as follows :- 
Short title 
and comme- 1. (1) This ACL may be ded the Orissa Panchayat Samiti (Cessation of Ofice 
ncemsnt. of the Chairman of Saharapada Pawhayat Samit~) Act, 1982. 
(2) D shall be deemed to have come into force w~th cffect from the 13th 
day of August, 1982. 
De6nitions 2. In this Act, unless the context otherwise reqwes,- 
(a) "appointed date" means the date appointed by the Govcrnmcnt by noti- 
fiwtion, for the purposes of this Act ; 
Orissa Act (b) "Panchaydt Samiti Act" means the OrIssa Panchayat Samiti Act, 1959 7 1960. 
(;c) words and expressions used In this Act, but not defined herein, shall 
have the same meaning as assigned to them respectively undcz the 
Panchayat Samiti Act. 
Cmalion of 3. (1) Notwithstanding anything contained in the Panchayat Samiti Act, the 
Omco Chairman of Sahacapada Panchayat Samiti holding oEce as such with cffcct from Chairman. the 20th day of May, 1977, shall cease to hold ofice with effect from the appointed 
date. 
(2) nc powers and functions of the Chairman who ceases to hold office: 
uflder sub-section (I) shall be exercised by the Subdivisional Officer havrng juris- 
dlmon aver the concerned bIock until the newly elected Cbaiman assumes ofice. 
Orissa Ordi- &pea' 4- (1) The Orissa Panchayat Samiti (Cessation of office of the Chairman of ,,, No, 5 aadngs. ~abrapada Panchayat Samit i) Ordinance, 1982, is hereby repealed. of 1982. 
12) Notwithstanding such repeal, anything done or any action taken (including 
any notsation issued )under the said Ordinance shall be deemed to have been 
done, taken or issued under this Act. 
Poi Statement or Objects and reasons, See Orlssa Gosene, Bxtraordinar~, dated tho 2hd Seplakt 
1982 (NO. 1373). 

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