The Odisha Gram Panchayats (Postponement of Elections) Act, 1990

DISCLAIMER: This document is being furnished to you for your information by PRS
Legislative Research (PRS). The contents of this document have been obtained from sources
PRS believes to be reliable. These contents have not been independently verified, and PRS
makes no representation or warranty as to the accuracy, completeness or correctness. In
some cases the Principal Act and/or Amendment Act may not be available. Principal Acts
may or may not include subsequent amendments. For authoritative text, please contact the
relevant state department concerned or refer to the latest government publication or the
gazette notification. Any person using this material should take their own professional and
legal advice before acting on any information contained in this document. PRS or any persons
connected with it do not accept any liability arising from the use of this document. PRS or any
persons connected with it shall not be in any way responsible for any loss, damage, or distress
to any person on account of any action taken or not taken on the basis of this document.
The Orissa Gram Panchayats (Postponement of Elections) Act, 1990
Act 7 of 1990
Keyword(s):
Grama Panchayat, Grama Panchayats Act, Postponement of Elections
Amendments appended: 16 of 1990, 15 of 1992, 27 of 1992
ORl8oA ACT 7 OF lG0 
THE OBZSSA GBAMA PAN-YATS ( POSTPONEMENT OF EIECTION )ACT, 19PO 
TABLE OF CONTENTS 
I 1. Short title and Commencement 
3, postponement d election and conswen@ 
4. Rcpsal and Savings 
ORISSA ACT 7 OF I990 
'PE ORISSA GRAMA PANCMYATS ( POSTPONEMENT OF ELEC- 
TION ) ACT, 19901 
1 Received the assent of the Governor on iIre 13th April, 1990 firsf prrhjislrcd in 
an Extraordinary issue of the Orissa Gazct re. dared fire Zlsr April 1990. ] 
AN ACT TO PROVIDE FOR THE POSTPONELIENT OF OEh'ERAL ELECSlON OF GRAMA 
PANCHAYATS 1N THE =ATE AND FOR MAnERS CONNECTED MEREWITH 
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 :- 
Ibm tIW I.(!) This Act may be oiled the Orissa Grama Panchay-ts (Postponement of 
md Election) Act, 1990. 
w- 
ment. (2) It shall be deemed to have come into force on the 26th day of January, 
1990. 
dldoum. 2. In tMs Act, u~ltss the context otheruise requriresr , 
(a) 'Grama Panchayat' means a Grama Panchayat constituted under the Gram 
Panchayats Act; 
(bl 'Grama Panchayats Act' means the Orissa Grama Panchayats Act, 1964' 'Orb Act 
1 of 1965 
(el Words and expressions used but not defined shaIl have the meanings 
assigned to them respectively in the Gram Panchayats, Act. 
Portpom 3.(I) Notwithstanding anything contained in the Grama Panchayats Act, or any 
Wt of notification or order issued thereunder,- dal0n and 
co~ua- 
m. (a) the general elect ion for reconstitution of Gram? Panchayats of the State 
shall be held within sithe 31st December 1991 ; 1 
(b) during the period beginning with the date of commencement of this 
and until the newly elected members of the Grama Panchayat and I~S 
Sarpanch assume office, the powers and functions of every Grerna Panchayat 
and its Sarpanch shall be exercised and discharged by the Grama Panchayat 
Elrtension Officer having jurisdiction over the concerned Grama or by any 
other offlzzr authorised by the Slate Government in that behalf. 
(2) The general election as referred to in clause (a, of subsection (1) of 
members (including Sarpanch) shaU bc held in accordance with the pravlsions of 
the Cframa Panchayats Act and thc Rules made thereunder. . 
(3) The Cframa Panchayats so reconstituted shall, for all intents and Ppwses, 
be deemed to have bccn comtilutcd u nder. and be govcrncd by. the provis~ons of 
the erama Panchayats Act and the rules made thereunder. 
RcPcal and 4.(1) The Orism Grama Panchayats (Postponement of Election) Ordinance, 1990Orlaa 
is hexeby repealed. Ordlnanca 
No. I ol 
1990. 
(2) Notwithstanding such repeal, anythine done or ony action taken under the 
Ordinance so repealed shall be deemed to have been done or taken under the 
provisions of this Act. 
1. For Statement of Objects and reasons see On,rsu Gazette, Extraordinary, dated 
the 21st March 1990(3191. 
2. Substituted by the Orissa Grama Fanchayats (Postponcmcnt of Election) Second 
Amendment Act,1991 ( Orisw Act 22 of 1991 ) a .2 
ORISSA ACT 16 OF 1990 
*THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF 
ELECTION) AMENDMENT ACT, 1990 
 
(Received the assent of the Governor on the 7th July 1990, first published in an extraordinary 
issue of the Orissa Gazette, dated the 1oth July 1990) 
 
AN ACT TO AMEND THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF 
ELECTION) ACT, 1990. 
 
 BE  it enacted by the Legislature of the State of  Orissa in the Forty-first Year of the 
Republic of India as follows:- 
 Short title 
and 
commence
ment. 
 1. (1) This Act may be called the Orissa Grama Panchayats (Postponement of 
Election) Amendment Act, 1990. 
 
(2) It shall be deemed to have come into force on the 28th day of May, 1990.. 
 
2. In section 3 of the Orissa Grama Pancha yats (Postponement of Election) Act, 
1990 (hereinafter referred to as the Principal Act), in clause ( a) of sub-section ( 1), for the 
figures, letters and word “31 st May, 1990”, the figures, letters and word “31 st December, 
1909” shall be substituted. 
Amendment 
of  Section 3. 
Orissa Act 
7 of 1990. 
 
3. (1) The Orissa Panchayats (Postponement  of Election) Amendment Ordinance, 
1990 is hereby repealed. 
Reveal and 
savings. 
Orissa 
Ordinance 
No.4 of 
1990.     
 
    (2) Notwithstanding such repeal, anything done or any action taken under the 
principal Act as amended by the said Ordinance shall be deemed to have been done or taken 
under the principal Act as amended by this Act. 
 
 
 
 
 
 
 
 
* For the Bill, see Orissa Gazette, Extraordinary dated the 13th June 1990 (No. 761) 
44 '< 
ORZSSA ACT 'I5 OF 1992 
THE ORXSSA GRAMA PANCHAYATS (POSTPONEMENT OF EL~ON) 
AMENDMENT ACT, 1992 
TABLE OF CONTENTS 
1. Short title and commencement 
2. Amendment of section 3 - a 
3. Repaal and savings 
ORISSA ACT 15 OF I992 
*THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF 
ELECTION) AMENDMENT ACT, 1992 
[Received lire asscnr of llte Go~errror on ihe 21sr hfarc11 1992, first prrbli~hed jn 
an extraordi~iory bnre olrhe Oriaa Gazeltc, dored tl~e 23rd Afarcl~ 19921. 
AN ACT FORTHER TO AMEND THE ORTS3A GRAMA FANCHAYATS 
(POSTPONEMENT OF 'ELECTION) ACT, 1990. # 
k eoacled by the Legblature of thc State of Orissa in the Forty-third Year 
of thc Rupb k-lir of India as follows :- 
~hit 1114 
=ad , '1. (I) This Act may be called the Orissa -Grams Panohayats (Postponement of 
h ~um- Election) Arncpdment Act, 1992. 
merit, 
(2) 1' 3:~itl.l bc deemed to have come into force on, the 30th day of December, 
. 1991. 
0 Amcndmoq 2. In Jection 3 or the Orissa Grama- Fanchayal.~ ( Postponement of or!= Act 7 
or *(ion 3. Election ) Act, 1990 (hereihaftcr referrsd to as the' principal AcL), in clauee (a) of oTlY90. 
sub-xction (I), for rhc figurcs, letlers and word ''3lst December, 1991", the figures, 
letters and word "30th June, 1992" sl~all be substituted, 
Rc 1 
, f 5;"" 
3. (1) The Orissa Grama Panchnyats ('~ost~oncmont of Elec(ion 1 Second miss Amendment Ordinance. 1991 is hereby repealed. Ocdinenw- 
No. 11' QI 
(2) Nolwithstasding such repeal, anything donc or any action taken under 1991. 
the principal Act as imendcd by the said Ordinance, shaI1 be decmcd to havc ban 
done or takn under the principal Act as amended by this Act; 
*For tbe Bill, sec Orissa Gatene, Extmrdinary, darcd [LC 13th Fcbruary 1992 (No. 149) 
82 9. 
ORISSA ACT 27 OF 1992 
71 E ORISEA GRbMA PAACHAY~S (POSDONEMEM OF ELECXION) 
SECOND AMENDMENT ACT, 1992 
TABLE OF CONTENTS 
PREAMBE 
SECTIONS 
1. Short title and commencement 
2. ,Amendmeat of section 3. 
3. Repeal and savings 
ORISSA ACT 27 OF 1992 
* THE ORISSA GRAMA PANCHAYAW (POSTBOmm 
OF ELECTION) SECOND rhRaEmm Am,. 1% 
. . 
[~ewived the assent of the Governor on I he 14th Atrgrrst 1992, fimt prr6Iished In 
on exfraordinory issrre of the Orissa Gazette, dated tkc 19th Arrgurr 1994 
AN Am FURTHER TO AMEND THB ORIW. QRWA P~~H.ATAP 
(POSTPOPIE~~EBI'B QP Ebmm &#X, 3w. 
skri rltL 1. (I) This Act may be caild the Orism Orama Pe~oEhayotr @mwtaf 
rod El#;tios) Sbcond Amenhaat Act, 4D9Z - msmf! (2) 11 rhal~bodwmtdtoha~ wmohtofomeoa tha 'm- o?$~e, 
49% . 
' 2. In ~ection 3 of the Orism Grama Pancbyrtn ( Postpw of hm7 AmmbcDr or BLcctiao ) Act. 1990 (herainafter kferred Lo as the. principal Act), Ii clam (.) UK 1Y9R 
amlion 3. zsubsection (I), for the figures, Ittrers and word "Nth June, , 1992", tha mm, 
letters and word "31st December, 1992" shall be mbstitutcd 
% & 
Row1 and 3. (1) The Orissa Grama Panchyats ( Postponemant of- Ekttfon ) 
anrings. Amendment Ordinance, 1932 is htrejy repealed. Orims 
Ordim 
;1 (2) Notwithstanding such repeal, anything done or any acrion takn under 6. @f 
the principal Acr as amended by the said Ordinance shall be deemed to have ban lSQZ 
donc or taken under the principal Act as amended by this Act. 
For tho Bill, str Orlsm Gozetre, Extraordinary, dated thc lOrh July 192 mo. 956) - 

‹ Prev All Odisha acts Next ›