Section 46A in The Orissa Panchayat Samiti Act, 1959
46A. [ Nomination of a person to represent a Grama Panchayat under dissolution or supersession [Inserted vide Orissa Act No. 5 of 1993.]
- In the case of dissolution or supersession of a Grama Panchayat, the Collector shall nominate a person, who is otherwise eligible to be elected as a member of such Grama Panchayat, to represent the Grama Panchayat in the Samiti, during the period of such dissolution or supersession, as the case may be, and the person so nominated shall, for all purposes, be deemed to be a member of the Samiti.]
