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[Cites 0, Cited by 0] [Section 10(5)] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(5)(c) in The Orissa Grama Panchayats Act, 1964

(c)as nearly as may be, but not less than, twenty-seven per centum of the offices of Sarpanches in Grama Panchayats shall also be reserved in favour of backward class of citizens as referred to in Clause (6) of Article 243-D of the Constitution and shall be allotted by rotation to different Gramas;