Section 40A(2) in The Orissa Panchayat Samiti Act, 1959
(2)No person removed from the office of Chairman, [Vice-Chairman or an elected member] [Substituted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).] under this section shall for a period of four years from the date of the removal, be eligible to hold any of the said offices.]
