Section 47(2) in The Orissa Panchayat Samiti Act, 1959
(2)[ If the Chairman [or the Vice-Chairman] [Added vide Orissa Act No. 24 of 1961.] of the [* * *] [Omitted vide Orissa Act No. 1 of 1968.] Samiti ceases to be such Chairman by reason of his resignation or otherwise the vacancy so caused shall be filled up, so far as may be, in the manner provided [under Sub-section (3) of Section 16] [Added vide Orissa Act No. 24 of 1961.] [and the person filling up such vacancy shall hold office for the unexpired term of the Chairman [or, as the case may be, Vice-Chairman] [Added vide Orissa Act No. 19 of 1972.], in whose place he has been elected.]]
