Section 46B(3) in The Orissa Panchayat Samiti Act, 1959
(3)[ When a meeting has been held in pursuance of Sub-section (2) for recording want of confidence in the Chairman or Vice-Chairman, as the case may be, no fresh requisition for a meeting shall be maintainable-(a)in eases falling under Clauses (g) and (h) of the said Sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or(b)where the notification calling for general election to the Samiti has already been published under or in pursuance of Sub-section (2) of Section 49.]
