Section 39(3) in The Orissa Zilla Parishad Act, 1991
(3)[ When a meeting has been held in pursuance of Sub-section (2) for recording want of confidence in the President or Vice-President, as the case may be, no fresh requisition for a meeting shall be maintainable.(a)in cases falling under Clauses (k) and (l) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or(b)where the notification calling for general election to the Parishad has already been published under or in pursuance of Sub-section (2) of Section 7].
