Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Orissa Panchayat Samitis (Postponement Of Election) Act, 1990 6 of 1990 [21 April 1990] CONTENTS 1. Short Title And Commencement 2. Definitions 3. Postponement Of Election And Consequences 4. Repeal And Savings Orissa Panchayat Samitis (Postponement Of Election) Act, 1990 6 of 1990 [21 April 1990] AN ACT TO PROVIDE FOR THE POSTPONEMENT OF ELECTIONS TO PANCHAYAT SAMITIS IN THE STATE AND FOR MATTERS CONNECTED THEREWITH OR INCIDENTAL THERETO. BE it enacted by the Legislature of the State of Orissa in the Forty-first Year of the Republic of India as follows:- For the Bill, see Orissa Gazette, Extraordinary dated the 21st March 1990 (No. 320) 1. Short Title And Commencement :- ( 1 ) This Act may be called the Orissa Panchayat Samitis (Postponement of Election) Act, 1990. (2) It shall be deemed to have come into force on the 26th day of January, 1990. 2. Definitions :- In this Act, unless the context otherwise requires,- (a) Panchayat Samiti means a Panchayat Samiti constituted under the Panchayat Samiti Act; (b) Panchayat Samiti Act means the Orissa Panchayat Samiti Act, 1959( (c) Words and expressions used but not defined shall have the meanings as assigned to them respectively in the Panchayat Samiti Act. 3. Postponement Of Election And Consequences :- (1) Notwithstanding anything contained in the Panchayat Samiti Act, or any notification or other issued thereunder,- ( a ) the election of members including the Chairman for reconstitution of every Panchayat Samiti of the State shall be held within the 31st July, 1990; (b) during the period beginning with the date of commencement of this Act and until the reconstitution of the Panchayat Samiti, the powers and duties of every Panchayat Samiti, and its Chairman shall be exercised and discharged by the Sub-Collector having jurisdiction over the concerned Block. (2) The election of members including the Chairman as referred to in clause (a) of (1) shall be held in accordance with the Panchayat Samiti Act and the rules made sub-section there under. (3) The Panchayat Samiti so reconstituted shall, for all intents and purposes, be deemed to have been constituted under, and be governed by, the provisions of the Panchayat Samiti Act and the rules made thereunder. 4. Repeal And Savings :- ( 1 ) The Orissa Panchayat Samiti (Postponement of Election) Ordinance, 1990(Orissa ordinance No.2 of 1990) is hereby repealed. (2) Notwithstanding such repeal, anything done or any action taken under the ordinance so repealed shall be deemed to have been done or taken under the provisions of this Act.