Section 45(2)(iii) in The Orissa Panchayat Samiti Act, 1959

[Cites 0, Cited by 1] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(iii) in The Orissa Panchayat Samiti Act, 1959

(iii)[ has absented himself without permission from three consecutive ordinary meetings of the Samiti on passing a resolution by the Samiti to that effect in the manner hereinafter specified, namely; [Substituted vide Orissa Act No. 19 of 1986.]

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State of Odisha - Subsection

Section 45(2)(iii) in The Orissa Panchayat Samiti Act, 1959