Section 54(b) in The Orissa Panchayat Samiti Act, 1959
(b)in the case of a suit or proceeding against the Chairman member or employee, delivered to them or left at their office stating the cause of action, the name, description and place of residence of the plaintiff or petitioner and the relief which he claims and the plaint or petition shall contain a statement that such notice has been so delivered or left.
