Section 45B in The Orissa Panchayat Samiti Act, 1959
45B. District Judge to decide question of disqualification
(1)Whenever it is alleged that any member of a [* * *] [Omitted vide Orissa Act No. 20 of 1969.] Samiti is or has become disqualified, or whenever any such member is himself in doubt whether or not he is or has become disqualified such member or any other member may, and the Chairman at the request of [* * *] [Omitted vide Orissa Act No. 20 of 1969.] the Samiti [* * *] [Omitted vide Orissa Act No. 20 of 1969.] shall, apply to the District Judge, having jurisdiction over the place where the office of the [* * *] [Omitted vide Orissa Act No. 20 of 1969.] Samiti [* * *] [Omitted vide Orissa Act No. 20 of 1969.] is situated, for a decision on the allegation or doubt.(2)The District Judge, [after holding an enquiry in the prescribed manner] [Substituted vide Orissa Act No. 1 of 1968.] shall determine whether or not such member is or become disqualified and his decision shall be final.(3)Pending such decision the member shall be entitled to act as if he was not disqualified.
