Section 39(3) in The Orissa Municipal Corporation Act, 2003
(3)The Mayor, the Deputy Mayor or the Chairman, as the case may be, shall preserve order and shall decide all points of order and procedure arising at or in connection with meetings and there shall be no discussion on any point of order and the decision of the Mayor, Deputy Mayor or the Chairman, as the case may be, thereon shall, save as is otherwise expressly provided in this Act, be final.
