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

State of Odisha - Subsection

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

(ii)[ as nearly as may be, but not less than, one-third of the total number of offices of Chairmen reserved under Clause (i) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes; [Substituted vide Orissa Act No. 12 of 2001 (O.G.E.No. 1651 dated 28.5.2001.)]