Section 11(3) in The Orissa Zilla Parishad Act, 1991
(3)[ Nothing in this Act shall prevent any member referred to in Clauses (c) and (d) of Sub-section (1) of Section 6 to nominate a person to represent him in any meeting of the Parishad except the meeting convened under Section 39, where such member cannot attend the meeting due to other engagements, and, in every such case, the person so nominated shall have the right to speak in, and otherwise take part in the proceedings of, the meeting of the Parishad but shall not, by virtue of this provision, be entitled to vote.] [Inserted vide Orissa Act No. 4 of 2001 (O.G.E.No. 994 dated 28.5.2001).]
