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State of Odisha - Section

Section 49 in Orissa Municipal Rules, 1953

49.

(1)The election of any member or members of a Committee of a Council shall be held in the office of the Council at a meeting of the Council specially convened for the purpose.
(2)Such meeting shall be convened by the Chairman as soon as possible after the coming into force of these Rules of the occurrence of vacancy.
(3)Notice of the day and hour of such meeting shall be given to the Councillors at least seven clear days' previous to the day of the meeting.