Section 14 in The Orissa Grama Panchayats Act, 1964
14. Election of Naib-Sarpanch.
(1)As soon as may be after the publication under Section 15 of the names of the members elected at a general election such members shall at the first meeting of the Grama Panchayat specially convened in that behalf elect in the prescribed manner from among themselves a Naib-Sarpanch :[* * *] [Omitted vide Orissa Gazette Extraordinary No. 426/18.4.1994-Notification No. 6139-Legislative/18.4.1994.][Provided [* * *] [Added vide Orissa Act No. 25 of 1992.] that in the case of every Grama Panchayat, the Sarpanch elected under Clause (a) of Sub-Section (1) of Section 10 or nominated under Section 13 is not a woman, the office of the Naib-Sarpanch in respect of that Grama Panchayat shall be deemed to have been reserved for women.] [Inserted vide Orissa Gazette Extraordinary No. 1391/12.12.1995-Notification No.19454-Legislative/ 12.12.1995.](2)No election of a Naib-Sarpanch shall be made unless a majority of the members of the Grama Panchayat be present at the meeting held under Sub-section (1).(3)No election of a Naib-Sarpanch of a Grama Panchayat required to be held under Sub-section (1) shall be deferred merely on the ground that any member thereof has been prevented by any order of a Court of competent jurisdiction from participating in such election.(4)The members of a Grama Panchayat shall not be debarred from proceeding with the election of a Naib-Sarpanch merely by reason of there being any casual vacancy in the membership of the Grama Panchayat as a result of death, resignation, removal or otherwise.
