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State of Odisha - Act

The Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1987

ODISHA
India

The Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1987

Rule THE-ORISSA-PANCHAYAT-SAMITI-DISSOLUTION-RECONSTITUTION-AND-SUPERSESSION-OF-SAMITI-PUBLICATION-OF-NOTIFICATION-RULES-1987 of 1987

  • Published on 28 February 1987
  • Commenced on 28 February 1987
  • [This is the version of this document from 28 February 1987.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1987Published vide Notification S.R.O. No. 173/87, dated 28th February, 1987, Orissa Gazette Extraordinary No. 315/3.3.1987S.R.O. No. 173/87, dated the 28th February, 1987. - Whereas the draft of the Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1986 was published as required by Subsection (1) of Section 57 of the Orissa Panchayat Samiti Act, 1959 (Orissa Act 7 of 1960), in the extraordinary issue No. 1133 of the Orissa Gazette dated the 26th August, 1986 bearing S.R.O. No. 795/86 under the Notification of the Government of Orissa in the Community Development and Rural Reconstruction Department No. 18166-LC.11-28/86/LC., dated the 23rd August, 1986 inviting objections and suggestions from all persons likely to be affected thereby-And whereas, no objection or suggestion has been received by the State Government in respect of the said draft;Now, therefore, in exercise of the powers conferred by Section 57 of the said Act the State Government do hereby make the following rules namely :

1.

(1)These rules may be called the Orissa Panchayat Samiti (Dissolution, Reconstitution and Supersession of Samiti Publication of Notification) Rules, 1987.
(2)They shall come into force on the date of their publication in the Official Gazette.

2.

The notification under Sections 41 and 42 of the Orissa Panchayat Samiti Act, 1959 shall be published in the Orissa Gazette.