Section 18(3) in The Orissa Panchayat Samiti Act, 1959
(3)Nothing in this Act shall prevent any member referred to in Clauses (d) and (e) of Sub-section (1) of Section 16 to nominate a person to represent him in any meeting of the Samiti except the meeting convened under Section 46-B, where such member cannot attend the meeting due to other engagements, and, in every such case, the person so nominated shall have the right to speak in, and otherwise take part in the proceedings of, the meeting of the Samiti but shall not, by virtue of this provision, be entitled to vote.] [Substituted vide Orissa Act No. 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)]
