Section 47(3) in The Orissa Panchayat Samiti Act, 1959
(3)[ Notwithstanding anything contained in Sub-section (1) or Subsection (2), where a vacancy occurs under any of the said Sub-sections and the term of office of the member or the Chairman, [or as the case may be, Vice-Chairman] [Inserted vide Orissa Act No. 22 of 1975.] would, in the ordinary course of events, have expired within six months of the occurrence of the vacancy, the State Government may direct that the vacancy be left unfilled until the next general election.][* * *] [Omitted vide Orissa Act No. 1 of 1968.]
