Section 41(1) in The Orissa Panchayat Samiti Act, 1959
(1)If in the opinion of the Government a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti is not competent to perform or persistently makes default in performing the duties imposed on it by law or exceeds or abuses its powers they may by notification published in the prescribed manner, direct that [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti be dissolved [* * *] [Omitted vide Orissa Act No. 1 of 1968.].[* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]
