Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 84 in The Orissa Grama Panchayats Election Rules, 1965

84. Bye-elections to fill up casual vacancies.

- When a vacancy arises in the office of Sarpanch, Naib-Sarpanch or any other member of a Grama Panchayat occurring otherwise than efflux of time or supersession or dissolution, the Sarpanch, or the Naib-Sarpanch, as the case may be, shall forthwith report the fact to the [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.]. Any other officer empowered by the State Government or the Collector to inspect a Grama Panchayat may also draw the attention of the [Sub-Collector] [Substituted vide SRO No. 1260/95, Orissa Gazette Extraordinary No. 1263, dated 15.11.1995.], to the existence of the vacancy in any of the above offices of a Grama Panchayat.