Section 117 in The Orissa Grama Panchayats Act, 1964
117. Supersession of Grama Panchayat.
(1)If after the fresh election held under the last preceding section the Grama Panchayat continues to be incompetent to perform or abuse its powers, the State Government for all or any of the reasons specified in Sub-section (1) of Section 116 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, however, that the total period of supersession does not exceed six months.] [Added vide Orissa Act No. 9 of 1991.](2)Before publishing a notification under Sub-section (1) the State Government shall follow the procedure laid down in Sub-section (2) of Section 116.(3)The supersession of a Grama Panchayat shall, if no other date or time is fixed in the said notification, take effect from the date of publication thereof and thereupon all the members of the Grama Panchayat including its Sarpanch and Naib-Sarpanch shall forthwith be deemed to have vacated their offices.(4)[* * *] [Omitted vide Orissa Act No. 9 of 1991.](5)The provisions of Sub-section (4) of Section 116 shall during the period of supersession of a Grama Panchayat and till its reconstitution apply so far as may be in regard to the exercise and discharge of all or any of the powers and duties of the Grama Panchayat and its Sarpanch.(6)The State Government may reconstitute the Grama Panchayat before the expiry of the period notified under Sub-section (1) [* * *] [Omitted vide Orissa Act No. 9 of 1991.](7)The term of office of a Grama Panchayat reconstituted in pursuance of the provisions of Section 116 or this section, as the case may be, shall expire with the date on which the term of office of the Grama Panchayat would have expired had it not been dissolved or superseded.
