Section 116 in The Orissa Municipal Corporation Act, 2003
116. Power to make regulations for the proceedings of the Corporation and Standing Committees.
- Subject to the provisions of this Act and the rules, the Corporation may, from time to time, make regulations for conduct of their business including Standing Committees with respect to -(a)the time and place of its meeting, the business to be transacted at such meetings and the manner in which notice of the meetings shall be given including the meetings referred to in Sub-section (3) of Section 113 and adjourned meetings;(b)preserving order and the conduct of the proceedings at the meetings, the due record of ail dissents and discussions and the powers which the president, or the Chairman of Standing Committee may exercise for the purpose of enforcing his decision on points of order;(c)the custody of the common seal and the purposes for which it shall be used; and(d)generally, the mode of transacting and managing the business of the Corporation including the submission, asking and answering of questions under Section 36 as they think fit.
