Section 8(1) in The Orissa Zilla Parishad Act, 1991
(1)The members of the Parishad specified in Clause (a) of Sub-section (1) of Section 6 shall, -(a)at its first meeting, which [shall be convened within twenty-two days, but not before the expiry of seven days, from the date of] [Substituted vide Orissa Act No. 13 of 2001 (O.G.E. No. 1650 dated 7.9.2001).] publication of the names under Sub-section (2) of Section 6, elect in the prescribed manner a President from among them;(b)at a subsequent meeting, which shall be specially convened for the purpose within thirty days from the date of the election of the President, elect the Vice-President of the Parishad from among them :Provided that where the office of the President is not reserved under this Act for women or where a President elected under this Act is not a woman, office of the Vice-President of the Parishad shall be reserved for women.
