Section 59B(1) in Orissa Zilla Parishad Election Rules, 1994
(1)On receipt of the report from the Election Officer under Rule 13 regarding failure of election for second time on the ground that no person belonging to any particular category, for which the seat of the member has been reserved, is available in the voter list of any of the Parishad constituencies, even for nomination under Sub-section (1) of Section 35, the Collector shall send his recommendation as required under the Sub-section (2) of the said section to the Government for dereservation of such seat.
