Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 51 in Orissa Municipal Rules, 1953

51.

The meeting for any election under these rules shall be presided over -
(a)by the Chairman : or
(b)in his absence by the Vice-Chairman ; or
(c)in the absence of both, by a Councillor not intending to stand as a candidate at the election or any of the elections, as the case may be, chosen by the Council.