Section 36(2) in The Orissa Zilla Parishad Act, 1991
(2)[Any such member, President or Vice-President] [Substituted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).] who fails to make, within three months of the date with effect from which he holds office or at any one of the first three meetings of the Parishad whichever is later, the oath or affirmation as aforesaid, shall cease to hold office as such [* * *] [Omitted vide Orissa Act No. 17 of 1993 (O.G.E. No. 1189 dated 1.9.1993).] and thereupon the seat shall become vacant.
