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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(3)(iii) in The Orissa Panchayat Samiti Act, 1959

(iii)[ reservation of offices of Chairman under this Sub-section shall be made by the Collector by rotation among different Samitis and, for that purpose, the procedure of reservation as provided for the members Of the Samiti in Sub-section (2-A) shall, as far as may be, be applicable.] [Substituted vide Orissa Act No. 20 of 1995 (O.G.E. No. 1447 dated 21.12.1995).]