Section 141(3) in The Orissa Grama Panchayats Act, 1964
(3)The person convicted under Sub-section (1), if he had been the Sarpanch, Naib-Sarpanch or member, shall notwithstanding anything contained in this Act be disqualified for a period of five years from the date of such conviction for being chosen as or continuing to remain a member of the Grama Panchayat.Explanation - For purposes of this section-(a)"Successor in office" shall include any succeeding Sarpanch or any other person exercising the powers of the Sarpanch under the provisions of this Act or the rules made thereunder ; and(b)"Document" and "Valuable Security" shall have the same meaning as defined in Sections 29 and 30 respectively of the Indian Penal Code (45 of 1860).Chapter-XIV Miscellaneous
