Section 46B(4) in The Orissa Panchayat Samiti Act, 1959
(4)[ Without prejudice to the provisions of Sub-section (3) no requisition under Sub-section (2) shall be maintainable in the case at a Chairman or Vice-Chairman, as the case may be, before the expiry of [two years] [Inserted vide Orissa Act No. 26 of 1970.] from the date on which such Chairman or Vice-Chairman enters office :] [Substituted vide Orissa Gazette Extraordinary No. 1282/18.10.1994-Notification No. 13982/Legislative/18.10.1994-O.A. No. 21 of 1994.][Provided that all requisitions received under Sub-section (2) prior to the date of commencement of the Orissa Panchayat Samiti (Second Amendment) Act, 1993 on which no meeting for recording want of confidence has been held by the said date, shall stand abated.] [Inserted vide Orissa Act No. 26 of 1993 (O.G.E. No. 1596 dated 9.12.1993).]
