Section 148 in The Orissa Grama Panchayats Act, 1964
148. Reconstitution of Grama.
(1)Where a new Grama is constituted by the inclusion in one Grama or a part of another Grama-(a)the new Grama Panchayat for the new Grama shall comprise of-(i)the members of the Grama Panchayat of the Grama whose area is increased;(ii)the Sarpanch and Naib-Sarpanch of the said Grama Panchayat who shall hold office as such in the new Grama Panchayat; and(iii)the members of the Grama Panchayat of the Grama whose area is reduced, representing the area by which it is so reduced;and the term of office of the new Grama Panchayat shall be the remainder of the term of the Grama Panchayat referred to in Sub-clause (i);(b)the members specified in Sub-clause (iii) of Clause (a) shall cease to be members of the Grama Panchayat of the Grama whose area is reduced and if there is a consequential reduction in the total membership in the Grama Panchayat below the minimum required under this Act the Collector may redelimit the words;(c)upon such redelimitation being made the Sarpanch, Naib-Sarpanch and other members of the Grama Panchayat shall be deemed to have vacated their offices and the Grama Panchayat shall be reconstituted in the same manner as if it were a Grama Panchayat to be constituted for the first time ; and(d)when a Grama Panchayat is reconstituted under Clause (c) the Collector, until the date of reconstitution thereof, and the reconstituted Grama Panchayat thereafter, shall be entitled to all assets and shall be subject to all the liabilities of the Grama Panchayat as on the date of redelimitation and on the date of reconstitution, respectively.(2)Where a new Grama is constituted by the amalgamation of two or more Gramas-(a)the members of the Grama Panchayats of all such Gramas together shall, notwithstanding the maximum number provided by this Act, constitute the Grama Panchayat for the new Grama and shall elect its Naib-Sarpanch; and(b)for the purpose of computation of the terms of office, the members constituting the Grama Panchayat of the new Grama shall be governed by the provisions of Section 17 as if the Grama Panchayat were constituted for the first time :Provided that the persons holding office as Sarpanch of the Grama Panchayats so amalgamated shall cease to hold such office and the Sarpanch of the new Grama shall be elected in accordance with the provisions of Section 10.(3)Where an area not within a Grama is included within a Grama, the constitution of the Grama Panchayat shall be as the State Government may by general or special order direct.(4)If the whole of the area within a Grama is included in a Municipality or a Notified Area, the Grama Sasan shall cease and the Grama Panchayat constituted therefor shall stand abolished.
