Section 16(3)(a) in The Orissa Panchayat Samiti Act, 1959

[Cites 0, Cited by 3] [Section 16(3)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3)(a) in The Orissa Panchayat Samiti Act, 1959

(a)the Chairman of the Samiti at their first meeting [which shall be convened within twenty-two days, but not before the expiry of seven days, from the date of publication of their names under Sub-section (6)] [Inserted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 28.5.2001.)]; and

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State of Odisha - Subsection

Section 16(3)(a) in The Orissa Panchayat Samiti Act, 1959