Section 41 in The Orissa Panchayat Samiti Act, 1959
41. Dissolution and reconstitution of Samiti.
(1)If in the opinion of the Government a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti is not competent to perform or persistently makes default in performing the duties imposed on it by law or exceeds or abuses its powers they may by notification published in the prescribed manner, direct that [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti be dissolved [* * *] [Omitted vide Orissa Act No. 1 of 1968.].[* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).](2)Before publishing a notification under Sub-section (1) the Government shall communicate to the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti the grounds on which they propose to do so, fix a reasonable period for the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti to show cause against the proposal and consider the explanation and objections, if any, of such [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti.(3)Upon the publication of such a notification all the members of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti including its Chairman shall forthwith be deemed to have vacated their offices as such and fresh elections shall be held in the prescribed manner.(4)[* * *] [Omitted vide Orissa Act No. 24 of 1961.](5)During any interval between the dissolution and the re-constitution of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti directed under Sub-section (1), all or any of the powers and duties of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti and its Chairman may be exercised and discharged as far as may be and [to] [Substituted vide Orissa Act No. 24 of 1961.] such extent as the Government may, determine by such person or persons as they may appoint in that behalf.(6)[* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]
