Section 38(2) in The Orissa Zilla Parishad Act, 1991
(2)In the case of dissolution or supersession of a Samiti the Revenue Divisional commissioner shall nominate a person to represent the Samiti in the Parishad during the period of such dissolution or supersession, if such person is otherwise eligible to be elected as a member of such Samiti and the person so nominated shall, for all purposes, be deemed to be a member of the Parishad.
