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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(3) in Orissa Pani Panchayat Act, 2002

(3)A President or a member of Executive Committee shall also become disqualified to continue in office if he-
(a)is convicted a criminal case involving moral turpitude; or
(b)absents himself from attending three consecutive meetings without reasonable cause.