Section 33A(2) in The Orissa Zilla Parishad Act, 1991
(2)Where a person is elected as a member of the Parishad -(i)while holding an elective office under any Samiti or Grama Panchayat he shall be deemed to have ceased to hold the first elected office; or(ii)while continuing as a member of the House of the People or of the Council of States or of the State Legislature, he shall be deemed to have ceased to hold the elected officers in the Parishad.On and from the expiry of a period of [Seven days] from the date of publication of his name under Sub-section (2) of Section 6, unless he submits within that period his resignation, in the prescribed manner, from one of such offices].
