Section 16(6) in The Orissa Panchayat Samiti Act, 1959
(6)The Collector of the District shall cause the names of the members elected under [Clause (b)] [Substituted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] of Sub-section (1) of the Samiti to be published in the prescribed manner.]
