Section 33(3) in The Orissa Zilla Parishad Act, 1991
(3)Where a person ceases to be member under Clause (e) of Sub-section (1), he shall be restored to office for such portion of the term of office as may remain unexpired at the date of such restoration, if the sentence is reversed or quashed on appeal or revision or the offence is pardoned or the disqualification is removed by an order of the Government and any person filling the vacancy in the interim period shall, on such restoration, vacate the office.
