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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(2) in Orissa Pani Panchayat Act, 2002

(2)If the motion is carried with the support of two-third majority of the members present and voting at a meeting of the General Body specially convened for the purpose, the Chief Engineer shall by order remove him from office and the resulting vacancy shall be filled in the same manner as a casual vacancy :Provided that the quorum for the specially convened General Body shall be 50 per cent of the total members of the General Body.