Back
THE ORISSA PANCHAYAT SAMITI (MISCELLANEOUS PROVISIONS) ACT, 1981
THE ORISSA PANCHAYATSAMITI (MISCELLANEOUS PROVISIONS) ACT, 1981
[For statement of objects and reasons see Orissa Gazette, Extraordinary, dated the 10th March 1981 (No.299).]
ORISSA ACT 11 OF 1981
[Received the assent of the Governor on the 6th April 1981, first published in an extraordinary issue of the Orissa Gazette, dated the 7th April, 1981].
AN ACT TO PROVIDE FOR THE MANAGEMENT OF THE PANCHAYAT SAMITIS.
Be it enacted by the Legislature of the State of Orissa in the Thirty-second Year of the Republic of India, as follows:-
Short title, extent and commencement.
1. (1) This Act may be called the Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981.
(2) It extends to the whole of the State of Orissa.
(3) It shall be deemed to have come into force with effect from the 10th day of February, 1981.
Sub-divisional officers to perform functions of Samitis.
Orissa Act 7 of 1960.
2. Notwithstanding anything contained in the Orissa Panchayat Samiti Act 1959, during the period beginning with the date of commencement of this Act and until the newly elected Chairmen of the Panchayat Samitis assume office, the powers and functions of the panchayat Samitis shall be exercised and performed by the Sub-divisional Officer having jurisdiction over the concerned Block.
Repeal and savings.
Orissa Ordinance No.2 of 1981.
3. (1) The Orissa panchayat Samiti (Miscellaneous Provisions) Ordinance, 1981 is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the provisions of the said Ordinance shall be deemed to have been done or taken under the provisions of this Act.
