Section 28(5) in The Orissa Zilla Parishad Act, 1991
(5)For all or any of the reasons specified in Sub-section (1) the Government may, by notification published in the prescribed manner, instead of dissolving a Parishad and reconstituting it, supersede it for any period which they may deem fit, whereupon, the relevant provisions of Section 29 shall mutatis mutandis apply.
