Section 13(4) in The Orissa Zilla Parishad Act, 1991
(4)[ The Chief Executive Officer and the Secretary of the Parishad shall attend all meetings thereof and may take part in the discussions therein, but shall not have the right to move for resolution or to vote.] [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]Chapter-III Zilla Parishad Fund
