(1)No business shall be transacted at any meeting of the Municipality, unless, such meeting has been called by the Chairperson or Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or under Section 64 by persons signing a requisition and unless a quorum be present.
