Section 8(3) in The Orissa Zilla Parishad Act, 1991
(3)[ Reservation of offices of President under Sub-section (2) for the Scheduled Castes, the Scheduled Tribes, [Backward class of citizens and women] [Substituted vide (Panchayat Laws) Amendment Act, 1994 Orissa Act 3 of 1995.] shall be made by Government by rotation among different Parishads and their reservation so made shall be published in the Gazette.]
