Section 38 in The Orissa Municipal Corporation Act, 2003
38. Rules and Bye-laws for proceedings of the Corporation and the standing Committee.
- Subject to the provisions of this act and the Rules made thereunder, the Corporation and the Standing Committee may, after observing the due procedure in this behalf, make bye-laws supplementary bye-laws for the conduct of their respective proceedings and for the maintenance of order at their meeting.Explanation. - Any supplementary bye-laws made under this section shall, if it is inconsistent with the provisions of any rules made subsequently, become void to the extent of such inconsistency.
