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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(2) in The Orissa Zilla Parishad Act, 1991

(2)An elected member of a Parishad including the President and Vice-President shall cease to be a member if he -
(i)is not ordinarily residing within the district or ceases to so reside or is or becomes, subject to any of the other disqualifications specified in Sub-section (1); or
(ii)has been continuously absent from the district for more than six months without prior intimation in writing -
(a)in the cease of a President, to the Parishad;
(b)in the case of any other member of Vice-President to the President; or
(iii)has absented himself without permission from the three consecutive ordinary meetings or the Parishad on passing a resolution by the Parishad to that effect in the manner hereinafter specified, namely :
(a)any member including the President and Vice-President desiring to absent himself from a meeting of the Parishad shall submit his written application to the Parishad through the Chief Executive Officer prior to the date of such meeting;
(b)an application received after the date of the meeting and before the next meeting of the Parishad may be accepted from consideration if the Parishad is satisfied that there was sufficient reason for which the applicant failed to submit the application in time.
(c)the Chief Executive Officer shall place the application in the immediately following meeting of the Parishad for consideration, and the Parishad may grant of refuse permission.
(d)where such refusal of permission shall result in absence from three consecutive meetings, the Parishad shall specify in the resolution whether the applicant shall cease to continue as a member, President or Vice-President, as the case may be, of the Parishad;
(e)any absence without an application required under Clause (a) or (b) shall be deemed to be an absence without permission.
Explanation. - The meeting which are adjourned without transacting any business shall not be reckoned as or ordinary meetings of the Parishad; or
(iv)being a legal practitioner, appears or acts as such against the Parishad.