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ORISSA GRAMA PANCHAYATS (AMENDMENT) ACT, 2008
ORISSA GRAMA PANCHAYATS (AMENDMENT) ACT, 2008
(10-FEB-2009)
Law Department
Notification
The 10th February 2009
No: 2219/I-Legis.52/08:- The following Act of the Orissa Legislative Assembly having been assented to by the Governor on the 3rd February, 2009 is hereby published for general information.
Orissa Act 7 of 2009
The Orissa Grama Panchayatas (Amendment) Act, 2008
An Act Further To Amend the Orissa Grama Panchayats Act, 1964.
Be it enacted by the Legislature of the State of Orissa in the Fifty-ninth Year of the Republic of India as follows:-
1. Short title:-
This Act may be called the Orissa Grama Panchayats (Amendment) Act, 2008.
2. Amendment of section 122:-
In the Orissa Grama Panchayats Act, 1964, in section 122,-
(a) For sub-section (2) including Explanation thereto, the following sub-section shall be substituted, namely:-
"(2) The V.L.Ws working in a district shall, for the purpose of subsection (1), act as Executive Officers within the local area of such Grama or Gramas as may be assigned to them by the Collector.
Explanation.--
For the purpose of sub-section (2), the expression ''V.L.W`s' means Village Level Workers appointed by the Collector for implementing different developmental schemes relating to different levels of Panchayats in the State."; and
(b) For sub-section (3), the following sub-section shall be substituted, namely:-
"(3) Subject to the provisions of sub-section (1), the Executive Officer shall function under the control and supervision of the Grama Panchayat.".
