Section 40B in The Orissa Panchayat Samiti Act, 1959
40B. [ Revival of removal proceedings. [Substituted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).]
(1)Where any proceeding which was initiated under Section 40-A against any person holding office as the Chairman, the Vice-Chairman or an elected member of a Samiti could not be finalised due to the vacation of the offices by the Chairman, Vice-Chairman or the elected member, as the case may be, by resignation or otherwise and the said person is found to be holding office as the Chairman, the Vice-Chairman or an elected member of that Samiti during the term in which he so vacated or during the succeeding term the State Government may direct revival of the said proceedings, whereupon the said proceedings shall be proceeded with from the stage it had reached by the date of vacation of the office by the Chairman, the Vice-Chairman or the elected member, as the case may be, and disposed of in accordance with the provisions of the said section.[* * *](2)No person removed from the office of the Chairman, the Vice-Chairman or an elected member as a result of the proceedings so revived shall, for a period of four years from the date of the removal, be eligible to hold any of the said offices.]
