Section 24(3) in The Orissa Grama Panchayats Act, 1964
(3)[ When a meeting has been held in pursuance of Sub-section (2) for recording want of confidence in the Sarpanch or Naib-Sarpanch, as the case may be, no fresh requisition for a meeting shall be maintainable-(a)in cases falling under Clauses (i) and (j) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or(b)where the notification calling for general election to the Grama Panchayat has already been published under or in pursuance of Section 12.]
