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[Cites 0, Cited by 0] [Section 25(4)] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(4)(b) in The Orissa Grama Panchayats Act, 1964

(b)when a person ceases to be a Sarpanch or Naib-Sarpanch or any other member in pursuance of Clause (g) of Sub-section (1) he shall be restored to office for such portion of the term of office as may remain unexpired on the date of such restoration, if the sentence is reversed or quashed on appeal or revision or the offence is pardoned or the disqualification is removed by an order of the State Government; and any person filling the vacancy in the interim period shall on such restoration vacate the office.