Section 13 in The Western Orissa Development Council Act, 2000
13. Meetings of Council and procedure.
(1)The Council shall ordinarily hold at least one meeting in every three months for the transaction of its business.(2)The Chairman or, is in his absence, any member of the Council excluding the Chief Executive Officer, as may be decided by the Council, shall preside at a meeting of the Council.(3)The Member-Secretary of the Council shall, in consultation and with the approval of the Chairman, convene the meetings of the Council at a place and time fixed by the Chairman.(4)The quorum necessary for the transaction of business of a meeting of the Council shall be [not less than one-third of the members] [Substituted vide Notification No. 10942 dated 19.7.2001 O.G.E.No. 1355 dated 19.7.2001.] excluding the Chief Executive Officer, and the matters required to be decided by the Council shall be decided by the majority of votes of the members present and voting.(5)The Chairman or the person presiding over a meeting shall have, and exercise, a second or casting vote in case of equality of votes.(6)Save as aforesaid, the business of the Council shall be transacted in such manner and in accordance with such procedure as the Council may, by regulation, determine.
