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THE ORISSA GRAMA PANCHAYATS (REDUCTION OF TERM OF OFFICE AND POST PONEMENT OF ELECTIONS) ACT, 1981
THE ORISSA GRAMA PANCHAYATS (REDUCTION OF TERM OF OFFICE AND POST PONEMENT OF ELECTIONS) ACT, 1981
Orissa Act 29 of 1981
[Received the assent of the Governor on the 23rd October, 1981 first Published in an Extraordinary issue of the Orissa Gazette, dated the 26th October, 1981]
An act to provide for the reduction of term of office of certain grama panchayats and postponement of elections of certain other grama panchayats in the state and for matters Incidental thereto
Be it enacted by the Legislature of the State of Orissa in the Thirty-second Year of the Republic of India as follows:—
1. Short title and commencement.
(1) This Act may be called the Orissa Grama Panchayati (Reduction of Term of Office and Postponement of Elections) Act, 1981.
(2) It shall be deemed to have come into force on the 27th day of August, 1981.
2. Definitions.
In this Act, unless the context otherwise requires:—
(a) "Grama Panchayats Act'.' means the Orissa Grama Panchayat Act, 1954,
(b) 'Grama Panchayat' means a Grama Panchayat constituted under the Grama Panchayat-Act;
(c) words and expressions used in this Act, but not defined therein, shall have the same meaning as assigned to them, respectively under the Grama Panchayat Act.
3. Reduction of torn of office and postponement of election in certain Grama Panchayats and consequences.
Notwithstanding anything contained in the Grama Panchayats Act,—
(a) the term of office of the members including Sarpanches of all the Grama Panchayats in the State who are continuing in office on the date of commencement of this Act, shall expire on and with effect from- the said date.
(b) the election for the reconstitution of all the Grama Panchayats where term of office of the members including Sarpanches expired,—
(i) under clause (a), and
(ii) before the commencement of this Act under the Provisions of the Grama Panchayats Act,
shall be held within the period specified, in clause (b) of section 4 of the Orissa Grama Panchayats (Reduction of Term of Office) Act, 1981.
(c) the provisions contained in the Orissa Grama Panchayats (Reduction of Term of Office) Act, 1981 shall mutatis mutandis apply the Grama Panchayats herein referred to in relation to,-
(i) their management during the period beginning with the date of commencement of this Act and until the newly elected members of a Grama Panchayat and its Sarpanch assume office;
(ii) the election of members including the Sarpanch for reconstitution of the said Grama Panchayats; and
(iii) the status of the said Grama Panchayats on reconstitution.
4. Repeal and savings.
(1) The Orissa Grama Panchayats (Reduction of Term of Office and postponement of Elections) Ordinance, 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the said Ordinance shall be deemed to have been issued, done or taken under this Act.
