Section 149 in The Orissa Grama Panchayats Act, 1964
149. Matters ancillary to abolition or reconstitution of Gramas.
(1)(a)Whenever the State Government, decide upon a general re-organisation of the Gramas within the State they may for the said purpose by order direct all steps to be taken in accordance with this Act and the rules made thereunder in the matters of redelimitation of Gramas, division thereof into wards and for the constitution of Grama Panchayats for such Gramas.(b)The redelimitation, division and constitution made in pursuance of an order under Clause (a) shall not affect the constitution of the existing Grama and Grama Panchayats but shall have effect only on the date following the date of expiry of the term, or, as the case may be, extended term of office of the existing Grama Panchayats and the new Grama Panchayats shall enter office on the date earlier mentioned.(2)The State Government may, as in their opinion the expediency of the circumstances requires, by general or special order in that behalf provide for all or any of the following matters, arising out of or in relation to the abolition or reconstitution of Gramas, namely :(a)amalgamation, allegation, utilisation or apportionment of assets and liabilities and procedure for enforcement of rights and obligations in relation thereto;(b)continuance or termination of or alterations in the conditions of service of officers and servants of such local authorities immediately before such abolition or reconstitution and the allocation of such persons to the different bodies thereafter;(c)reorganisation and constitution of the Committees, their functions, or term of office of the members thereof as were there prior to the abolition or reconstitution ; and(d)any matter necessary, ancillary or incidental to such abolition or reconstitution for which this Act makes no provision or makes insufficient provision and provision in the opinion of the State Government is necessary.(3)The provisions of Section 148 and of this section shall have effect notwithstanding anything to the contrary in any of the other provisions of this Act or the rules made thereunder.
