Section 24(4) in The Orissa Grama Panchayats Act, 1964
(4)Without prejudice to the provisions of Sub-section (3) no requisition under Sub-section (2) shall be maintainable in the case of a Sarpanch or Naib-Sarpanch, as the case may be, before the expiry of [two years] [Substituted vide Orissa Act No. 25 of 1993.] from the date on which such Sarpanch or Naib-Sarpanch enters office ;[Provided that all requisitions received under Sub-section (2) prior to the date of commencement of the Orissa Grama Panchayats (Second Amendment) Act, 1993, in which no meeting for recording want of confidence has been held by the said date, shall stand abated.] [Added vide Orissa Act No. 25 of 1993.]Explanation - The expression "total membership of the Grama Panchayat" shall refer to the total number of members specified in Sub-section (1) of Section 10 together with the number of members, if any, actually holding office at the relevant date in pursuance of Sub-section (3) of the said section.
