Section 44K in The Orissa Panchayat Samiti Act, 1959
44K. Other orders to be made by the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).]
- At the time of making an order under Section 44-J the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).] shall also make an order-(a)declaring any candidate found to have committed any corrupt practice to be disqualified for any period not exceeding five years for being elected as a member of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti [* * *] [Omitted vide Orissa Act No. 1 of 1968.] or for being appointed to or retained in any office or employment in the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti; and(b)fixing the total amount of cost payable and specifying the persons by and to whom costs shall be paid.
