Section 42 in The Orissa Panchayat Samiti Act, 1959
42. Supersession of Samiti.
(1)If after the fresh election held under the last preceding section the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti continues to be incompetent to perform or abuse its powers for all or any of the reasons specified in Subsection (1) of Section 41, the Government may by notification published in the prescribed manner, supersede it for a specified period [and may in like manner by stating reasons therefor, extend such period from time to time so that the total period of supersession does not exceed six months] [Added vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).].(2)Before publishing a notification under Sub-section (1), the Government shall follow the procedure laid down in Sub-section (2) of Section 41.(3)The supersession of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti shall, if other date and time are fixed in the said notification, take effect from the date of publication thereof and thereupon all the members of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti including its Chairman shall forthwith be deemed to have vacated their offices.(4)[* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).](5)The provisions of Sub-section (5) of Section 41 shall apply so far as may be in regard to the exercise and discharge during the period of supersession of a [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti under Sub-section (1) [* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).] of all or any of the powers and duties of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti and its Chairman.(6)[* * *] [Omitted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).](7)[* * *] [Omitted vide Orissa Act No. 24 of 1961.]
