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[Cites 0, Cited by 2] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(2) in The Orissa Grama Panchayats Act, 1964

(2)The State Government may, pending initiation of the proceeding on the basis of their opinion under Sub-section (1), by order, for reasons to be recorded in writing, suspend the Sarpanch or Naib-Sarpanch, as the case may be, from the office.