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THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) ACT, 1990
THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) ACT, 1990
ORISSA ACT 7 OF 1990
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and Commencement
2. Definitions
3. Postponement of election and consequences
4. Repeal and Savings
ORISSA ACT 7 OF 1990
[THE ORISSA GRAMA PANCHAYATS (POSTPONEMENT OF ELECTION) ACT, 1990]
[For Statement of Objects and reasons see Orissa Gazette, Extraordinary, dated the 21st March 1990(319).]
[Received the assent of the Governor on the 13th April, 1990 first published in an Extraordinary issue of the Orissa Gazette, dated the 21st April 1990.]
AN ACT TO PROVIDE FOR THE POSTPONEMENT OF GENEREAL ELECTION OF GRAMA PANCHAYATS IN THE STATE AND FOR MATTERS CONNECTED THEREWITH 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:-
Short title and commencement.
1. (1) This Act may be called the Orissa Grama Panchayats (Postponement of Election) Act, 1990.
(2) It shall be deemed to have come into force on the 26th day of January, 1990.
Definitions.
2. In this Act, unless the context otherwise requires.-
(a) ‘Grama Panchayat’ means a Grama Panchayat constituted under the Grama Panchayats Act;
Orissa Act 1 of 1965
(b) ‘Grama Panchayats Act’ means the Orissa Grama Panchayats Act, 1964;
(c) Words and expressions used but not defined shall have the meanings as assigned to them respectively in the Grama Panchayats, Act.
Postponement of election and consequences.
3. (1) Notwithstanding anything contained in the Grama Panchayats Act, or any notification or order issued thereunder,-
(a) the general election for reconstitution of Grama Panchayats of the State shall be held within [Substituted by the Orissa Grama Panchayats (Postponement of Election) Second Amendment Act, 1991 (Orissa Act 22 of 1991) S.2] [the 31st December 1991;]
(b) during the period beginning with the date of commencement of this Act and until the newly elected members of the Grama Panchayat and its Sarpanch assume office, the powers and functions of every Grama Panchayat and its Sarpanch shall be exercised and discharged by the Grama Panhayat Extension Officer having jurisdiction over the concerned Grama or by any other officer authorised by the State Government in that behalf.
(2) The general election as referred to in clause (a) of sub-section (1) of members (including Sarpanch) shall be held in accordance with the provisions of the Grama Panhayats Act and the Rules made thereunder.
(3) The Grama Panchayats so reconstituted shall, for all intents and purposes, be deemed to have been constituted under, and be governed by, the provisions of the Grama Panchayats Act and the rules made thereunder.
Repeal and savings.
Orissa Ordinance No. 1 of 1990.
4. (1) The Orissa Grama Panchayats (Postponement of Election) Ordinance, 1990 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the Ordinance so repealed shall be deemed to have been done or taken under the provisions of this Act.
