Section 20A(7) in The Orissa Panchayat Samiti Act, 1959
(7)Where the Chairman of a Samiti existing immediately before the commencement of the Orissa Panchayat Samiti (Amendment) Act, 1986, has not nominated the panel, he shall nominate it within a period of one month from the date of commencement of the said Amendment Act, failing which the Samiti shall nominate the panel in its first meeting held after the expiry of the aforesaid period of one month.] [Inserted vide Orissa Act No. 19 of 1986.]
