Section 42(1) in The Orissa Panchayat Samiti Act, 1959
(1)If after the fresh election held under the last preceding section the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti continues to be incompetent to perform or abuse its powers for all or any of the reasons specified in Subsection (1) of Section 41, the Government may by notification published in the prescribed manner, supersede it for a specified period [and may in like manner by stating reasons therefor, extend such period from time to time so that the total period of supersession does not exceed six months] [Added vide Orissa Act No. 7 of 1994 (O.G.E. No. 427 dated 18.4.1994).].
