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THE ORISSA PANCHAYAT SAMITI (CESSATION OF OFFICE OF THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMITI) ACT, 1982
THE ORISSA PANCHAYAT SAMITI (CESSATION OF OFFICE OF THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMITI) ACT, 1982
ORISSA ACT 21 OF 1982
TABLE OF CONTENTS
PREAMBLE
SECTIONS
1. Short title and commencement
2. Definitions
3. Cessation of Office of Chairman
4. Repeal and savings
THE ORISSA PANCHAYAT SAMITI (CESSATIONOF OFFICE OF THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMITI) ACT, 1982
[For Statement of Objects and reasons, See Orissa Gazette, Extraordinary, dated the 22nd September 1982 (No.1373).]
ORISSA ACT 21 OF 1982
[Received the assent of the Governor on the 26th October 1982, first published in an extraordinary issue of the Orissa Gazette, dated the 26th October, 1982]
AN ACT TO PROVIDE FOR THE CESSATION OF OFFICE OF THE CHAIRMAN OF SAHARAPADA PANCHAYAT SAMITI AND FOR MATTERS INCIDENTAL THERETO
BE it enacted by the Legislature of the State of Orissa in the Thirty-third year of the Republic of India, as follows:-
Short title and commencement.
1. (1) This Act may be called the Orissa Panchayat Samiti (Cessation of Office of the Chairman of Saharapada Panchayat Samiti) Act, 1982.
(2) It shall be deemed to have come into force with effect from the 13th day of August, 1982.
Definitions
2. In this Act, unless the context otherwise requires:-
(a) “appointed date” means the date appointed by the Government by notification, for the purposes of this Act;
Orissa Act 7 of 1960.
(b) “Panchayat Samiti Act” means the Orissa panchayat Samiti Act, 1959
(c) words and expressions used in this Act, but not defined herein, shall have the same meaning as assigned to them respectively under the Panchayat Samiti Act.
Cessation of office of chairman.
3. (1) Notwithstanding anything contained in the Panchayat Samiti Act, the Chairman of Saharapada Panchayat Samiti holding office as such with effect from the 20th day of May, 1977, shall cease to hold office with effect from the appointed date.
(2) The powers and functions of the Chairman who ceases to hold office under sub-section (1) shall be exercised by the Sub-divisional officer having jurisdiction over the concerned block until the newly elected Chairman assumes office.
Repeal and savings.
Orissa Ordinance No.5 of 1982.
4. (1) The Orissa Panchayat Samiti (Cessation of office of the Chairman of Saharapada Panchayat Samiti) ordinance, 1982, is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken (including any notification issued) under the said Ordinance shall be deemed to have been done, taken or issued under this Act.
