Section 6(6) in The Orissa Zilla Parishad Act, 1991
(6)[ Notwithstanding anything contained in this section the Government may nominate to a Parishad in the Scheduled Areas persons belonging to such Scheduled Tribes as have no representation in the Parishad:Provided that such nomination shall not exceed one-tenth of the total members to be elected under Clause (a) of Sub-section (1).] [Inserted vide Orissa Act No. 17 of 1997 (O.G.E.No. 1566 dated 22,12.1997).]
