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State of Odisha - Section

Section 211 in Grama Panchayats Rules, 1968

211. Samiti to act during disability of Panchayat.

- During the disability of a Grama Panchayat as mentioned under Section 113 of the Act, the Collector may direct the concerned Panchayat Samiti and its Chairman by an order in writing to exercise all or any of the powers and duties of the Grama Panchayat and of its Sarpanch, respectively. A copy of such order shall be sent to the State Government.