Section 31A in The Orissa Zilla Parishad Act, 1991
31A. [ State Council of Parishads. [Inserted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).]
(1)The Government may by notification, constitute a State Council of Parishads to aid and advise the Government in matters relating to the growth and development of Panchayati Raj institutions in the State.(2)The Council shall consist of the following members, namely:(i)Chief Minister;(ii)Minister in charge of Panchayati Raj;(iii)President of Parishad.(3)The Chief Minister and the Minister in charge of Panchayati Raj shall be the Chairman and the Vice-Chairman, respectively of the Council.(4)The Council may co-opt the Ministers in charge of Finance and Planning as its members and may also call for the participation of any officials connected with the development, administration/in its deliberation.(5)The Director shall be the ex officio Secretary of the Council.(6)Without prejudice to the generality of the powers exercisable under Sub-section (1), it shall be competent for the Council to decide all disputes arising between two or more Parishads as may be referred to it from time to time in the manner prescribed.]Chapter-V Election Disputes
