Section 3 in The Orissa Panchayat Samiti Act, 1959
3. Definitions.
- In this Act, unless the context otherwise requires-(a)"Block" means the Block notified under Section 15;[(a-1) "Director of Panchayat Samitis" (hereinafter referred in this Act as Director) means the Director of Grama Panchayats appointed under the Orissa Grama Panchayats Act, 1964] [Inserted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).];(b)"District Board" means a District Board, Local Board, Union Board or Union Committee constituted for the local administration of the district or any part thereof under the Bihar and Orissa Local Self-Government Act, 1885, the Madras Local Boards Act, 1920 as applied to the district of Koraput or the Sambalpur Local Self-Government Act, 1939;[(b-1) "Election Commission" means the State Election Commission consisting of a State Election Commissioner appointed by the Governor under Article 243-K of the Constitution; [Inserted vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).](b-2) "Finance Commission" means the Finance Commission constituted by the Governor under Article 243-I of the Constitution;](c)"Government" means the State Government of Orissa;(d)[ "Grama" and "Grama Panchayat" shall respectively mean the "Grama" and "Grama Panchayat" constituted under the Orissa Grama Panchayat Act, 1964, (Orissa Act 1 of 1965);] [Substituted vide Orissa Act No. 18 of 1991 (O.G.E. No. 792 dated 4.7.1991).][(d-1) "Official" shall have reference to Government servants and the word "non-official" shall be constituted accordingly; [Inserted vide Orissa Act No. 24 of 1961.](d-2) "Ordinary resident in any area" with all its grammatical variations and cognate expressions shall have reference to a person whose name finds place in the electoral roll for the time being in force prepared under the Representation of the People Act, 1950 in so far as the roll relates to such area;](e)"Panchayat Samiti" hereinafter referred to as the "Samiti" means the Panchayat Samiti constituted under Section 16;[(e-1) "Population" means the population as ascertained in the last preceding census of which the relevant figures have been published] [Inserted vide Orissa Act No. 24 of 1961.];(f)"Prescribed" means prescribed by rules made under this Act;[(f-1)] [Inserted vide Orissa Act No. 20 of 1995 (O.G.E. No. 1447 dated 21 12.1995).] "Samiti Area" or "Area of the Samiti" shall mean block;[(f-2)] [Inserted vide Orissa Act No. 16 of 1997 (O.G.E. No. 1565 dated 22.12.1997).] "Scheduled Areas" means the Scheduled Areas as referred to in Clause (1) of Article 244 of the Constitution;(g)"Year" means the financial year;(h)[ * * *] [Omitted vide Orissa Act No. 1 of 1968.]Chapter-II Constitution of Zilla Parishads and Their Functions[4 to 14. [Omitted vide Orissa Act No. 1 of 1968.]Omitted]Chapter-III Constitution of Panchayat Samitis and Their Functions
