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State of Odisha - Act

Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981

ODISHA
India

Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981

Act 11 of 1981

  • Published on 1 January 1981
  • Commenced on 1 January 1981
  • [This is the version of this document from 1 January 1981.]
  • [Note: The original publication document is not available and this content could not be verified.]
Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981Orissa Act 11 of 1981Orissa Gazette, Extraordinary, No.404-Dated/7.4.1981-Notification No.2684-Legislative-Dated/7.4.1981.The Orissa Panchayat Samiti (Miscellaneous Provisions) Act, 1981.(Assented to by the Governor on the 6th, 1981).An Act to provide for the Management of the Panchayat Samitis.Be it enacted by the Legislature of the State of Orissa in the Thirty-second Year of the Republic of India, as follows :

1. Short title, extent and commencement.

(1)This Act may be called the Orissa Panchayat Samiti (Miscellaneous Provision) Act, 1981.
(2)It extends to the whole of the State of Orissa.
(3)It shall be deemed to have come into force with effect from the 10th day of February, 1981.

2. Subdivisional Officers to perform functions of Samitis.

- Notwithstanding anything contained in the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960), during the period beginning with the date of commencement of this Act and until the newly elected Chairmen of the Panchayat Samitis assume office, the powers and functions of the Panchayat Samitis shall be exercised and performed by the Subdivisional Officer having jurisdiction over the concerned Block.

3. Repeal and Savings.

(1)The Orissa Panchayat Samiti (Miscellaneous Provisions) Ordinance, 2 of 1981 is hereby repealed.
(2)Notwithstanding such repeal, anything done or any action taken under the provisions of the said Ordinance shall be deemed to have been done or taken under the provisions of this Act.