Section 115(4) in The Orissa Grama Panchayats Act, 1964
(4)A Sarpanch or Naib-Sarpanch on removal from office under [Subsection (1)] [Substituted vide Notification No. 1040 dated 12.10.2004 O.G.E. No. 1368 dated 12.10.2004.] shall also cease to be a member of the Grama Panchayat, and such person shall not be eligible for election as member for a period not exceeding four years as the State Government may specify.
