Section 36(3) in The Orissa Zilla Parishad Act, 1991
(3)[No such member, President or Vice-President] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).] shall take his seat at a meeting of the Parishad or do any act as such [* * *] [Omitted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).] unless he has made the oath or affirmation as provided in this section.
