Section 7 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
7. Extraordinary meeting.
(1)In an extraordinary meeting, no matter, other than the one for which the meeting has been convened, shall be discussed. Such meeting may be-(a)An emergent meeting; or(b)A special meeting.(2)In case of urgency, the Mayor, may convene an emergent meeting after giving to the members shorter notice than that specified in Rule 6. In such case notice of the date and time of the meeting shall be published in such manner, as the Mayor may deem most expedient.(3)(a)The Mayor shall call a special meeting on receiving a request in writing signed by not less than one-third of the members specifying the resolution, which is proposed to be moved.(b)No special meeting shall be held unless atleast four clear days' notice, specifying the date, time and purpose of the meeting has been given to each member.
