Section 15(4) in The Orissa Panchayat Samiti Act, 1959
(4)Upon the transfer of a Grama from one Block to another in pursuance of a notification under Sub-section (2) the members of the Samiti ordinarily residing in such Grama shall, with effect from the date of the notification, cease to be members of the Samiti in which the Grama was represented and without prejudice to the provisions of Sub-section (3) of Section 16, become members of the Samiti of the Block to which the Grama is transferred.]
