The Odisha Panchayat Samiti (Re-Election of Office Bearers) Act, 1981

 
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The Orissa Panchayat Samiti (Re-Election of Office Bearers) Act, 1981 
 
Act 9 of 1981 
 
 
 
 
 
 
 
 
Keyword(s): 
Panchayat Samiti Act 
 
 
THE ORISSA PANCHAYAT SAMITI (RE-ELECTION OF OFFICE-BEARERS) ACT, 1981 
ORISSA ACT 9 OF 1981 
TABLE OF CONTENTS 
1. Short title, extent and wmmencement 
3. Cessation of OEce OF Chairman, Vice-Chairman or members of 
Panchayat Samitis and filling up vacancies. 
4. Repeal and savings. 
* [THE ORISSA ~ANCHAT'AT SWI~I (RF-EL~C~T~N OF 
. OFFICE-BEARERS) ACT, 19M] 
ORlSSA ACT 9 OF 1981 
weoeived the assent of the Governor on the 5th April 1991, first publishe~ 
In an extraordinary issue of the Orissa Gozerte, dated tbe 6th Apd! 19811 
AN ACT TO PROVlDE FOR TIIE W-ELEmION OF OFFICE-BEARERS OF 
CERTAIN PANCHAYAT SAMITIS IN TllE STATE AND FOR 
MATTERS INCTDENTAL THERETO 
Be it enacted by the Legislature of the State of Orissn in thc Thirty-sccon d 
Year of the Republic of India, as fo1iows:- 
Short tltlc, 1. (I) This Act may be ded the 0riss;a Panchayat Samiti (Re-elecrion of 
extent and Ofice-bearers) Ad, 1981. 
corn mace- 
maoL (2) It extends to the ;vhole of the Statc of Orissa. 
Wdtions. 2. Tn this Act, unless the contmt othenvisc requires,- 
(a) "Fmchayat Samifi Act" means the Orispa Paochayat Samiti Act, 1959 ; ?$";;% 
(b) words and expressions used in this Act. but not d-ed he=in, 
have the same meaning as ass~gaed to them respectively under the Panebayat 
Samltf Act. 
3.11) Notwithstandirg anything eonkind in the Panchayat Samiti Act, 
a Chairman, ViccCheirman or a member of a Panchayat Samiti, who bs been 
at any date after the 21st da ?f March, 1977 to fill Up a vacancy caused in the 
2 office of the Chairman. Vice halrman or mamber, as the case may be. by reason 
of death, resignation or othemise of such Chairman, Vice-Chairman or member 
and whose term of oEce expires on any date between the 1st day and the 30th 
day of November. 1980 shall be deemed to have ad to hold oms on the 19th 
day of Dwmbet, 1980. 
(2) ElectIon For filling up mmncies so censed in the office of the Chairman, 
Vice-Chairman and iuernbers. if any, shall be held within such time as provided 
for the elktion to fill up vacddes caused under subdon (1) of section 3 of the 
ori- Pencha~t !%dd ( Rgelactlon of Oflb bcirers ) Act, 1977. Orissa Acr 9 of 1977. 
(3) The powers and fundoas of the Chairman, who ceased to hold omce 
under sub-sectloo (11, sW be exercised by the Subdivlsiowl Officer having 
jurisdiction over the concerned block until the newly eleqed Chairman assumes office. 
(4) The Chairman, Vice-Chahan and the members. .if any, elected h 
~~unuance of subsedfon (2). shall, for a1 pmposes, be deemed to have been elected 
under thepanchayat SamltI Act and rules made thereunder. 
Orb 4. (1) The Orlw panchayat SamItl lReelactlon of Qfi~ice-beaferj) Ordinance* Orhama 
Repca1 ':; j 980 is hereby repealed. No.7 of 
savlngx. ISSO. 
(2) Notwithstanding such repeal, anything dose or my action taken under 
Ihe said Ordinance shall be deemed to have been done or taken under this Act 
if this Act was in force on the day on which Wch thing was done or action 
was taken. 
& *taut ni objects and was see 0- Garc, mkaorrlidary, ddtd ttlc 61h 
March, 1981 ( No. 279). 

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