Section 6(4) in The Orissa Zilla Parishad Act, 1991
(4)[(a) The election of members specified in Clause (a) of Sub-section (1) shall be held in the prescribed manner :Provided that where such election is contested on political party basis, the candidates contesting such election shall use their respective party symbols.(b)In the absence of any provision in this Act or the rules the provisions of the Representation of the People Act, 1950 and the Representation of the People Act, 1951 shall mutatis mutandis apply for the purpose of election to Parishads in the following matter, namely :(i)preparation, revision and updating of electoral rolls;(ii)appointment of Electoral Registration Officers, Presiding Officers and Polling Officers;(iii)qualifications and disqualifications for registration as voter;(iv)such other matters which have to be, or may be required to be, dealt with for the purpose of conducting free and fair election.(c)Unless the Election Commission, by order published in the Gazette directs otherwise, so much of the electoral roll of the Assembly Constituency for the time being in force as relates to a Parishad Constituency shall, subject to such revision or updating as may be necessary; be the electoral roll of the Parishad Constituency for the purpose of election to the Parishad.]Explanation. - For the purposes of this sub-section, -(a)"candidates" means candidates duly sponsored by respective political parties.(b)"party symbols" means the symbol allotted to a particular political party under the Elections Symbols (Reservation and Allotment) Order, 1968; and(c)"political party" means a 'National Party' or, as the case may be, a 'State Party' within the meaning of paragraph 7 of the Order referred to in Clause (b).
