Section 6A(3) in The Orissa Zilla Parishad Act, 1991
(3)The Governor shall, when so requested by the Election Commission, make available to the Election Commission such staff as may be necessary for the discharge of its functions] [Inserted vide Orissa Act No. 21 of 1995 (O.G.E. No. 1448 dated 21.12.1995).].
