Section 148(1) in The Orissa Grama Panchayats Act, 1964
(1)Where a new Grama is constituted by the inclusion in one Grama or a part of another Grama-(a)the new Grama Panchayat for the new Grama shall comprise of-(i)the members of the Grama Panchayat of the Grama whose area is increased;(ii)the Sarpanch and Naib-Sarpanch of the said Grama Panchayat who shall hold office as such in the new Grama Panchayat; and(iii)the members of the Grama Panchayat of the Grama whose area is reduced, representing the area by which it is so reduced;and the term of office of the new Grama Panchayat shall be the remainder of the term of the Grama Panchayat referred to in Sub-clause (i);(b)the members specified in Sub-clause (iii) of Clause (a) shall cease to be members of the Grama Panchayat of the Grama whose area is reduced and if there is a consequential reduction in the total membership in the Grama Panchayat below the minimum required under this Act the Collector may redelimit the words;(c)upon such redelimitation being made the Sarpanch, Naib-Sarpanch and other members of the Grama Panchayat shall be deemed to have vacated their offices and the Grama Panchayat shall be reconstituted in the same manner as if it were a Grama Panchayat to be constituted for the first time ; and(d)when a Grama Panchayat is reconstituted under Clause (c) the Collector, until the date of reconstitution thereof, and the reconstituted Grama Panchayat thereafter, shall be entitled to all assets and shall be subject to all the liabilities of the Grama Panchayat as on the date of redelimitation and on the date of reconstitution, respectively.
