Section 113 in The Orissa Municipal Corporation Act, 2003
113. Meetings of the Corporation.
(1)The Corporation shall meet for the transaction of business at the Corporation Office or at some other convenient place within the Corporation Area at least once in every month and the Mayor, or in his absence the Deputy Mayor, shall fix the day, time and place of the meeting.(2)Every meeting of the Corporation shall be presided over by the Mayor, or in his absence, the Deputy Mayor, or in the absence of both the Mayor and Deputy Mayor, by a Corporator elected at the meeting for the occasion.(3)The Mayor, or in his absence the Deputy Mayor shall call a special meeting on requisition signed by not less than one third of the total number of Corporators :Provided that if the Mayor, or in his absence, the Deputy Mayor fails to call a special meeting to be held within 10 days from the date of receipt of such requisition, the Corporators who signed the requisition may convene the meeting on giving five days notice after expiry of such period of 10 days.
