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[Cites 0, Cited by 0] [Section 115(6)] [Section 115] [Entire Act]

State of Odisha - Subsection

Section 115(6)(a) in The Orissa Grama Panchayats Act, 1964

(a)Whenever the Collector is of the opinion that the Sarpanch of a Grama Panchayat has failed in convening any meeting of the Grama Panchayat within a period of three continuous months he may, after making such enquiry as he deems fit, by order, remove the Sarpanch from Office and may also declare him not to be eligible for election as member for a period not exceeding one year as he may specify in his order, and on such order being made the Sarpanch shall cease to be a member of the Grama Panchayat.