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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in Orissa Pani Panchayat Act, 2002

(2)[Save as otherwise provided in Sub-section (1) and Sub-section (1-b) there shall be an Executive Committee] [Substituted vide O.G.E. No. 83 dated 20.1.2009.] for each Pani Panchayat consisting of the representatives of the chaks elected by the land holders of each chak. In case of Lift Irrigation Points the number of members of Executive Committee shall not be less than four or more than ten.[(2-a) As nearly as may be but not less than one-third of the total number of seats in the Executive Committee of every Pani Panchayat shall be reserved for women and allotted by rotation to different chaks in a Pani Panchayat in such manner as may be prescribed :Provided that, in case of a Pani Panchayat which comes under Minor Irrigation System, if the number of chaks is less than four and in case of the Lift Irrigation Points the procedure of reservation relating to allotment of seats by rotation shall be such as may be prescribed.] [Inserted vide O.G.E. No. 83 dated 20..1.2009.];