Section 31(2) in The Orissa Grama Panchayats Act, 1964
(2)No candidate who has been elected to be a member, Sarpanch or Naib-Sarpanch of a Grama Panchayat shall be debarred from holding office as such member, Sarpanch or Naib-Sarpanch merely by reason of any election petition having been filed against him unless his election has been declared void by the [Civil Judge (Junior Division)] [Substituted vide O.G.E. No. 593 Notification No. 7703-Legislative dated 28.5.2001.].
