Section 115(3) in The Orissa Grama Panchayats Act, 1964
(3)The State Government, at any time during the pendency of proceeding under Sub-section (1), revoke the order of suspension of a Sarpanch or Naib-Sarpanch passed under Sub-section (2).] [Substituted vide Notification No. 1040 dated 12.10.2004 O.G.E. No. 1368 dated 12.10.2004.]
