Section 45(2) in The Orissa Panchayat Samiti Act, 1959
(2)An elected member of a Samiti [including the Chairman and Vice-Chairman] [Inserted vide Orissa Act No. 13 of 1977.] shall cease to be a member if he-(i)[ is not ordinarily residing within the Block or ceases to so reside or is becomes subject to any of the other disqualifications specified in Sub-section (1); or] [Substituted vide Orissa Act No. 13 of 1977.](ii)[ has been continuously absent from the Block for more than six months without prior intimation in writing- [Substituted vide Orissa Act No. 13 of 1977.](a)in the case of a Chairman, to the Samiti;(b)in the case of any other member or Vice-Chairman to the Chairman; or](iii)[ has absented himself without permission from three consecutive ordinary meetings of the Samiti on passing a resolution by the Samiti to that effect in the manner hereinafter specified, namely; [Substituted vide Orissa Act No. 19 of 1986.](a)any member including the Chairman and Vice-Chairman desiring to absent himself from a meeting of the Samiti shall submit his written application to the Samiti through the Block Development Officer prior to the date of such meeting;(b)an application received after the date of the meeting and before the next meeting of the Samiti, may be accepted for consideration, if the Samiti is satisfied that there was sufficient reason for which the applicant failed to submit the application in time;(c)the Block Development Officer shall place the application in the immediately following meeting of the Samiti for consideration and the Samiti may grant or refuse permission:(d)where such refusal of permission shall result in absence from three consecutive meetings, the Samiti shall specify in the resolution whether the applicant shall cease to continue as a member, Chairman, or Vice-Chairman, as the case may be, of the Samiti;(e)any absence without an application required under Clause (a) or (b) shall be deemed to be an absence without permission.Explanation - The meetings which are adjourned without transacting any business shall not be reckoned as ordinary meetings of the Samiti.](iv)[ being a legal practitioner appears or acts as such against the Samiti.] [Inserted vide Orissa Act No. 24 of 1961.]
