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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(2)(c) in The Orissa Panchayat Samiti Act, 1959

(c)As nearly as may be, but not less than, one third (including the number of seats reserved for women belonging to the Scheduled Castes [the Scheduled Tribes and the backward class of citizens)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 28.5.2001.)] of the total number of seats to be filled by direct election in every Samiti shall be reserved for women and allotted by rotation to different constituencies in a Samiti.