Section 40(1) in The Orissa Panchayat Samiti Act, 1959
(1)If at any time, it appears to the Government that a [* * *] [Omitted vide Orissa Act No. 24 of 1961.] Samiti or its Chairman has made default in performing any duty imposed by or under this Act or any other law for the time being in force they may, by order in writing fix a period for the performance of such duty.
