Section 33A(1) in The Orissa Zilla Parishad Act, 1991
(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.
