Section 42(2) in Orissa Zilla Parishad Election Rules, 1994
(2)[ When the seat of a member of Parishad is dereserved under Sub-section (2) of Section 35, the Commissioner shall, on receipt of the communication to that effect under Sub-rule (4) of Rule 59-B, from the Government, fix up dates for conducting election to such seat, whereupon, the provisions of these rules shall apply subject to modifications prescribed under Sub-rule (1).] [Inserted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).]
