Section 16A in The Orissa Panchayat Samiti Act, 1959
16A. [ No person to had more than one elected office. [Inserted vide Orissa Act No. 5 of 1993 (O.G.E. No. 438 dated 26.3.1993).]
- Notwithstanding anything contained in the Orissa Panchayat Samiti Act, 1959 or in the Orissa Grama Panchayat Act, 1964, a person elected as a member of a Samiti and as the Sarpanch or a member of a Grama Panchayat shall, unless he submits to the Collector his resignation from one of the offices to which he has been so elected within [a period of seven days] from the day of publication of the notification under Sub-section (6) of Section 16, be deemed to have ceased to hold the office of the Sarpanch] [or as the case may be, the member of the Grama Panchayat [on and from the expiry of the said period] [Added vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).]].
