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State of Odisha - Section

Section 4 in The Orissa Zilla Parishad Act, 1991

4. Standing Committee of Parishad.

- For the efficient discharge of its functions the Parishad shall constitute Standing Committees whose numbers, composition, powers and functions shall be such as may be prescribed:Provided that the Parishad shall have power to co-opt such number of persons from outside as may be prescribed.