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State of Odisha - Section

Section 8 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996

8. Special Meeting.

(1)The President shall call for a special meeting of the Parishad within thirty days from the date of receipt of the requisition of one-third of its members having right to vote specifying the reasons in the resolution which they propose to move in the meeting.
(2)The President may call for a special meeting of the Parishad whether suo motu or on a requisition from the Director within fifteen days from the date of receipt of such requisition.
(3)The subject or subjects which the President or the Director proposes to discuss in the meeting under Sub-rule (1) or under Sub-rule (2) shall be specified by them in such manner as they determine.
(4)Procedure required to be followed for convening of meeting under Rules 6 and 7 shall apply to the special meeting convened under this rule.