Section 49 in The Orissa Panchayat Samiti Act, 1959
49. [ Duration of Samiti and elections thereto [Inserted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]
(1)Every Samiti unless sooner dissolved or superseded under this Act, shall continue for five years from the date appointed for its first meeting referred to in Clause (a) of Subsection (3) of Section 16, and no longer :Provided that a Samiti constituted on the dissolution or supersession of a Samiti before the expiration of its duration shall continue only for the remainder of the period for which the dissolved or, as the case may be, superseded Samiti would have continued under this Sub-section had it not been dissolved or, as the case may be, superseded.(2)An election to constitute a Samiti shall be completed-(a)before the expiry of its duration specified in Sub-section (1), or(b)where a Samiti is dissolved or superseded before the expiry of its duration, before the expiration of a period of six months from the date of its dissolution :Provided that where the remainder of the period for which the dissolved or, as the case may be, superseded Samiti would have continued is less than six months, it shall not be necessary to hold any election under this Sub-section for constituting the Samiti for such period.]
