Preamble
*Orissa Zilla Parishad (Amendment) Act, 1994**
| [Orissa Act No. 22 of 1994] | [6th October, 1994] |
An act further to amend the Orissa Zilla Parishad Act, 1991.
Be it enacted by the Legislature of the State of Orissa in the Forty-fifth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Orissa Zilla Parishad (Amendment) Act, 1994.
(2) It shall be deemed to have come into force on the 22nd day of August, 1994.
Section 2. Amendment of sections 6 and 33
2. Amendment of sections 6 and 33.- In the Orissa Zilla Parishad Act, 1991 (Orissa Act 17 of 1991) (hereinafter referred to as the principal Act), in sections 6 and 33, in clause, (a) of sub-section (1), for the word "district" the words "Parishad area" shall be substituted.
Section 3. Amendment of Section 39
3. Amendment of Section 39.- In the principal Act, in section 39, for sub-section (3), the following sub-section shall be substituted, namely:-
"(3) When a meeting has been held in pursuance of sub-section (2) for recording want of confidence in the President or Vice-President, as the case may be, no fresh requisition for a meeting shall be maintainable:-
(a) in cases falling under clauses (k) and (l) of the said sub-section or where the resolution is defeated after being considered at the meeting so held, before the expiry of one year from the date of such meeting; or
(b) where the notification calling for general election to the Parishad has already been published under or in pursuance of sub-section (2) of section 7.".
Section 4. General amendment
4. General amendment.- In the principal Act, for the expression "Chairperson" and "Vice-Chairperson" where over they occur, the words "President" and "Vice-President" shall respectively be substituted.
Section 5. Repeal and savings
5. Repeal and savings.- (1) The Orissa Zilla Parishad (Amendment) Ordinance, 1994 (Orissa Ordinance No. 3 of 1994) (Orissa Ordinance No. 3 of 1994) is hereby repealed.
(2) Notwithstanding such repeal, anything done or any action taken under the principal Act as amended by, the said Ordinance shall be deemed to have been done or taken under the principal Act as amended by this Act.