Section 28(4) in The Orissa Zilla Parishad Act, 1991
(4)During any interval between the dissolution and the reconstitution of a Parishad directed under Sub-section (1), all or any of the powers and duties of the Parishad and its President may be exercised and discharged, as far as may be and to such extent as the Government may determine, by such person or persons as they may appoint in that behalf.
