8. [ Election of President and Vice-President.] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)The members of the Parishad specified in Clause (a) of Sub-section (1) of Section 6 shall, -(a)at its first meeting, which [shall be convened within twenty-two days, but not before the expiry of seven days, from the date of] [Substituted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).] publication of the names under Sub-section (2) of Section 6, elect in the prescribed manner a President from among them;(b)at a subsequent meeting, which shall be specially convened for the purpose within thirty days from the date of the election of the President, elect the Vice-President of the Parishad from among them :Provided that where the office of the President is not reserved under this Act for women or where a President elected under this Act is not a woman, office of the Vice-President of the Parishad shall be reserved for women.(2)Notwithstanding anything to the contrary in Sub-section (1)-(a)offices of the Presidents in the Parishads shall be reserved for the Scheduled Castes and the Scheduled Tribes and the number of offices so reserved for the Scheduled Castes and the Scheduled Tribes shall bear as nearly as may be, the same proportion to the total number of such officers as the population of the Scheduled Castes and the Scheduled Tribes respectively in the State bears to the total population of the State [* * *] [Omitted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).] :[Provided that in the Scheduled Areas, offices of Presidents of all the Parishads shall be reserved for the Scheduled Tribes.] [Inserted vide Orissa Act No. 17 of 1997 (O.G.E. No. 1566 dated 22.12.1997).](b)[ as nearly as may be, but not less than, one-third of the total number of offices of Presidents reserved under Clause (a) shall be reserved for women belonging to the Scheduled Castes or. as the case may be, the Scheduled Tribes; [Substituted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).](c)as nearly as may be, twenty-seven per centum of the offices of Presidents in Parishads shall also be reserved in favour of backward class of citizens as referred to in Clause (6) of Article 243-D of the Constitution;(d)as nearly as may be, one-third of the total number of offices of Presidents reserved under Clause (c) shall be reserved for women belonging to the backward class of citizens; and(e)as nearly as may be, but not less than, one-third (including the number of offices reserved for women belonging to the Scheduled Castes, the Scheduled Tribes and the backward class of citizens) of the total number of offices of Presidents in Parishads shall be reserved for women].(3)[ Reservation of offices of President under Sub-section (2) for the Scheduled Castes, the Scheduled Tribes, [Backward class of citizens and women] [Substituted vide (Panchayat Laws) Amendment Act, 1994 Orissa Act 3 of 1995.] shall be made by Government by rotation among different Parishads and their reservation so made shall be published in the Gazette.](4)[ The procedure provided in Sub-section (3-A) of Section 6 relating to reservation of seats in the Parishads for the Scheduled Castes, the Scheduled Tribes, [Backward class of citizens and women] [Substituted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).] shall, as far as may be, be applicable for the purpose of reservation of offices of Presidents to be made by the Government under Sub-section (3)].(5)[ The reservation of offices of Presidents under Clauses (a) and (b) of Sub-section (2) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution.] [Inserted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).]
