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State of Odisha - Section

Section 69 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

69.

The Presiding Member may direct any member, guilty of breach of the order, to withdraw immediately from the meeting and, any member so ordered to withdraw shall do so forthwith, and absent himself during the remainder of the days meeting. If the member is so directed by the Presiding Member for a second time, he may further order that the member shall be absent from the meeting of the Samiti for a certain period not exceeding four months.