Section 45B(1) in The Orissa Panchayat Samiti Act, 1959
(1)Whenever it is alleged that any member of a [* * *] [Omitted vide Orissa Act No. 20 of 1969.] Samiti is or has become disqualified, or whenever any such member is himself in doubt whether or not he is or has become disqualified such member or any other member may, and the Chairman at the request of [* * *] [Omitted vide Orissa Act No. 20 of 1969.] the Samiti [* * *] [Omitted vide Orissa Act No. 20 of 1969.] shall, apply to the District Judge, having jurisdiction over the place where the office of the [* * *] [Omitted vide Orissa Act No. 20 of 1969.] Samiti [* * *] [Omitted vide Orissa Act No. 20 of 1969.] is situated, for a decision on the allegation or doubt.
