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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Odisha - Subsection

Section 7(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

(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.