Section 12 in The Orissa Grama Panchayats Act, 1964
12. General election of members of Grama Panchayat.
(1)A general election of the members of a Grama Panchayat shall be [completed] [Substituted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/ dated 18.4.1994.] for the purpose of constituting a new Grama Panchayat under Section 7 or on the dissolution or supersession of a Grama Panchayat :[Provided that in the case of dissolution or supersession of a Grama Panchayat, the reconstitution within six months from the date of such dissolution or supersession, as the case may be :Provided further that it shall not be necessary to reconstitute a Grama Panchayat where the Grama Panchayat is dissolved or superseded during the last six months of its term.] [Inserted vide Orissa Gazette Extraordinary No. 502/9.5.1991-Notification No. 6657-Legislative/ dated 2.5.1991.](2)A general election shall also be held for the purpose of reconstituting a Grama Panchayat [before the expiry of its term specified in Sub-section (2) of Section 17] [Substituted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/ dated 18.4.1994.].(3)[ & (4) * * *] [Omitted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/ dated 18.4.1994.].
