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

 
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The Grama Panchayats (Reduction of Term of Office) Act, 1981 
 
Act 10 of 1981 
 
 
 
 
 
 
 
 
Keyword(s): 
Grama Panchayats Act, Grama Panchayat 
 
 
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. Dew 
3. Eeducdoa of term of OHcc 
4. Oonsequesc# of reddon of tern of office 
5. Repeal md navm 
,, ORTSSA ACT 10 OF 1981 . r , , 
* THE ORISSA GRAMA PANCHAYATS-   RE^ ,UcXTON 01: 
TERM OF -OFFICE) ACT, 198 1 
I Receircrl 1/16 ~ttrellf of tl~e C;nv~rrror olr fl~e (;I/,- Apri/ 1081, first prblished 
it1 nrt e.rfmurdirrnrjr lssrre of the Oriq:.;! GR~XL(C, dnf~fl 
the 7/11 April IP81 ] ' . 
AN ACT TO FROV1pU FOB TIM REDUCTION ()I: TIIF 1 ERM OF Ofl:ICll OF T11E 
G~AMA PANCIiAYh7'S Qp Tr4U  STAT^ fiNl> FO'R IlhmR~ 
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 (Rcdlrctios or 
exlcnl rind prm of Ofice) Act, 1981. cornluencc- 
111ent. (2) It sl1al1 cxlcnd to tIlc whole af the State or Orissa. 
1.7) It sli~lf bc deemcd to havc come into force ?vitll cffcct rronl tl~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 AC~ 
I or 1965. 
(Ir) 'Grarna Pa~iclinyat' means R Gratl~a Pniichayat constiletcd uder thc 
Granl~ Pancli~yat Act; 
(c) words and exprewions ~rsed ill tllis ACT bltt not dcfincd Rercin, s11aII liavc 
tl~c same meaning as assigned to [IICII~ rcspccli~cly, u~~dcr tl~c amma 
Pancliayat Act. 
Reduelion 3. Notwitl~slandi~ig nuytl~iilg contnincd in thc Gm~na Panclinyat Act, (Ile term 
of lerlll or or omce or thc nrelnbers of nll tho Gwnla L'nncllaya 13 or tbc Slate 85 CXLC~IJ~~ 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 nild with erect from the 10th day or 
Febmtlry, 198 1. 
' Conscque- 4. Upon expiration of tlkc term OF ofice or the ri\ernbcrs of [lie ar~rna 
ancaq of Pancha~nts under soction 3.- reduction of 
term or omm. (a) durilig tl~c period bcgilming with the datc uf con~menccment of this Act 
and until tl~c newly elected members or the G~~IIIR Pa~~chayat and its 
Sa anch assume ofice, the pDwers and runctions of tlie Gramn Panchayet 
nnrits Snrpanol~ shall be srerc~sal and dlrollarged by he Grnm hd~ay~t 
Extension Olficer lravii~g jurisdictloi~ over 1I1c cclnccr~~cd Oraina or by 
any other Ollwr authorised by thc St~tc Clovcrnmellt in that behalf; 
(B) the election of ~ne~nbers (including the Snrpnch) for the reco~~stitutin~l 
of the said Grarnn Panchayntq shall be held in awortlance will1 [be provjsion~ 
of tl~c  gram^ Panchayat Act and the rules made tl~erer~i~der within R 
period of l(t11rce ymn] rrom tllc aforemid date : 
q[['rovlded that thc cfcctio~~ or ~~~clnbers (incIuding tllc Snrpa~tch) for tllc- 
rcconstilulian of the (3rnma Parlcllny~ts apecifictl in tlic sclletIlile sllnll 
be hcld witlrin n period of Lllrcc years six nlanll~s from the AFOTCII~I~ 
ds te.] 
(c) the Granl~ Pancllay~ta so rcco~islihltetl shall, rclr nit pllrposcs bc dccmcd 
to hnvc been constituted rtnder. . ud Ilc governcd by ll~e rrrovisiona of 
lllc Grama Pa~~cllayat Act nnd the Rules made Illercu~~dcr. 
1. Suhrtllatcd by [he Orbsa Gr~lila Pnncll~y~ls (Rerluclion of Tern1 of O~lco) .%or\lf Arnolhdnlcnt 
Act, 1983 (Orha Act 25 of 1983) 5.2. 
2. Inserred by tho O~~SSR am!d Panchay~ts ( ReJ!iclion of Tcrli~ or Olncm) nn~endnlant 
~cr,1984'(0rima Act 5 of 1984) 1. 2. , , 
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~ken 
under the provisions of this Ad. 
lscMsovrrr. 
- 
1. Added b the 0- Qmma PauchfiyaLa (Lcduclioa of Term or Oh) Ameodmeol Act 
1984 t0&m Act I or 1910 8.3. 

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