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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(1) in Orissa Pani Panchayat Act, 2002

(1)A vacancy arising either due to disqualification under Sub-section (3) of Section 14 or due to death or resignation or by any reason, shall be filled by up by nomination till the vacancy is filled up in the manner prescribed.
(a)A vacancy in the Executive Committee of the Pani Panchayat shall be filled by nomination by the Executive Committee of the Distributary Committee in the case of Major Irrigation Projects, or by the Executive Committee of the Project Committee in case of Medium and Minor Irrigation Projects, in the manner prescribed.
(b)A vacancy in the Executive Committee of the Distributary Committee shall be filled by nomination by the Executive Committee of the Project Committee in the manner prescribed; and
(c)A vacancy in Executive Committee of the Project Committee shall be filled by nomination of the Government, in the manner prescribed.