55. Constitution of District Executive Committee [and Local Committee] [Added vide Orissa Act No. 29 of 1976.]
(1)The Government may constitute for each district a District Executive Committee. The said Committee shall consist of three members of whom the Collector of the district shall be one. The two other members shall be non-officials to be nominated by the Government [who shall, unless the Committee is sooner reconstituted, hold office for a period of three years] [Substituted vide Orissa Act No. 9 of 1974.].(2)The Collector shall be the Chairman of the District Executive Committee and shall appoint a Revenue Officer to act as the Secretary of the Committee.(3)[ The Government may constitute Local Committees for different areas of the State.(4)The constitution, term of office, powers and functions of the Local Committees shall be as may be prescribed and the business of the Committee shall be conducted in the prescribed manner.] [Inserted vide Orissa Act No. 9 of 1974.]
