Section 49(1) in The Orissa Panchayat Samiti Act, 1959
(1)Every Samiti unless sooner dissolved or superseded under this Act, shall continue for five years from the date appointed for its first meeting referred to in Clause (a) of Subsection (3) of Section 16, and no longer :Provided that a Samiti constituted on the dissolution or supersession of a Samiti before the expiration of its duration shall continue only for the remainder of the period for which the dissolved or, as the case may be, superseded Samiti would have continued under this Sub-section had it not been dissolved or, as the case may be, superseded.
