Section 63 in Orissa Zilla Parishad Election Rules, 1994
63. Procedure for removal of disqualification.
(1)A person suffering from the disqualification under Clause (h) or Clause (i) of Sub-section (1) of Section 33 may represent Government for removal of such disqualification.(2)The Government may, after such enquiry as they deem necessary, by notification removal such disqualification
