Section 33A in The Orissa Zilla Parishad Act, 1991
33A. [ No person to hold more than one elected office. [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)Notwithstanding anything contained in any other law, an elected member of the Parishad including the President and the Vice-President thereof shall not hold simultaneously.(i)an elected office in any Samiti or Grama Panchayat; or(ii)an office as a member of the House of the People or of the council of States or of the State Legislature.(2)Where a person is elected as a member of the Parishad -(i)while holding an elective office under any Samiti or Grama Panchayat he shall be deemed to have ceased to hold the first elected office; or(ii)while continuing as a member of the House of the People or of the Council of States or of the State Legislature, he shall be deemed to have ceased to hold the elected officers in the Parishad.On and from the expiry of a period of [Seven days] from the date of publication of his name under Sub-section (2) of Section 6, unless he submits within that period his resignation, in the prescribed manner, from one of such offices].
