Section 3(3) in Orissa Zilla Parishad Election Rules, 1994
(3)[ The Government shall send the list of Parishad constituencies together with the list of offices of Presidents including those reserved for the Scheduled Castes, the Scheduled Tribes, backward class of citizens and women to the Commissioner by such date as the Commissioner may fix for the purpose which shall not, unless the Commissioner otherwise directs, be less than six weeks before the date fixed for issue of the notification under Sub-rule (2).] [Inserted vide S.R.O. No. 868/2001 dated 23.11.2001 (O.G.E. No. 2482 dated 21.12.2001).]
