Section 44B(5) in The Orissa Panchayat Samiti Act, 1959
(5)No candidate who has been elected to be a Member, Chairman or Vice-Chairman of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti shall be debarred from ho ding office as such Member, Chairman or Vice-Chairman merely by reason of any election petition having been filed against him unless his election has been declared void by the [Civil Judge (Senior Division)] [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 7.9.2001).].
