Section 18 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
18.
No resolution of the Samiti, shall be modified or cancelled, within three months, after the passing thereof except at a meeting, specially convened in that behalf and by a resolution of the Samiti supported by not less than one-half of the total number of non-official members, having a right to vote than on the roll on the Samiti.
