Section 58B(2) in The Orissa Panchayat Samiti Act, 1959
(2)Where for the purposes of the first constitution of a Samiti, any nomination has been made in respect of a seat to be held by an elected member not being a nomination made by reason of any failure on the part of an electorate to return a member, the person so nominated shall cease to hold office as member with effect from the date the member elected in accordance with the provisions of this Act and the rules made thereunder assumes charge of office but such member shall be deemed to have held office with effect from the date of the first constitution of the Samiti.Explanation - For the purposes of this Act the 26th day of January, 1961 shall be deemed to be the date of the first constitution of the Samiti and also the date from which its members on its first constitution shall be deemed to have held office.
