Section 32(2) in The Orissa Zilla Parishad Act, 1991
(2)For the purpose of Sub-section (1), the provisions contained in Chapter-VI-A (hereinafter referred to in this sections as the said Chapter) of the Orissa Panchayat Samiti Act, 1959 shall mutatis mutandis apply except as hereunder provided :In the said Chapter -(i)the reference to the expression "Samiti" and "Election Commissioner" wherever they occur, shall be construed as reference to "Parishad" and "District Judge" respectively;(ii)an election petition presented before a District Judge may, either suo motu or on application, be transferred to any Additional District Judge;(iii)for Sub-section (3) of Section 44-J the following Sub-section shall be substituted, namely :"(3) In the event of the District Judge declaring a casual vacancy to have been created, it shall direct the appropriate authority to take steps for filling the vacancy" ; and(iv)for Section 44-Q the following section shall be substituted, namely:
