Section 46B(1) in The Orissa Panchayat Samiti Act, 1959
(1)Where at a meeting of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti specially convened in that behalf a resolution is passed, supported by a majority of [not less than two-thirds of] [Substituted vide O.A No. 1 of 1968.] the total number of members having a right to vote, recording want of confidence in the Chairman or Vice-Chairman of such [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti the resolution shall forthwith be published by such authority and In such manner as may be prescribed and with effect from the date of such publication the Chairman or Vice-Chairman, as the case may be, shall be deemed to have vacated office.
