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State of Odisha - Section

Section 42 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

42. Conflicting decisions.

- In any case in which two or more Standing Committees have passed conflicting decisions, the Commissioner shall submit a report to the Mayor who shall place the subject before a meeting of the Corporation and pending the resolution of the Corporation the Commissioner shall withhold all action in regard to the matter at issue.