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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Odisha - Subsection

Section 45(2)(d) in The Orissa Panchayat Samiti Act, 1959

(d)where such refusal of permission shall result in absence from three consecutive meetings, the Samiti shall specify in the resolution whether the applicant shall cease to continue as a member, Chairman, or Vice-Chairman, as the case may be, of the Samiti;