72. Powers to make regulations as to business and affairs.
- Every Municipality subject to the control and approval of the State Government, shall make regulations as to -(a)the time and place of its meetings, the business to be transacted at the meeting and the manner in which notice of meetings shall be given;(b)preserving order and the conduct of proceedings at the meetings, the due record of all dissents and discussions and the adjournment of meetings and the powers which the President may exercise for the purpose of enforcing his decision on points of order;(c)the custody of the common seal and the purpose for which it shall be used;(d)the division of duties amongst its members and constitution and procedure of Committees;(e)delegation of powers, duties or functions of the Municipality and the powers to be exercised by the Chairperson or Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.1992 and then omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillors or officers or servants of the Municipality or Government servants or by Committees or its President or an one or more of their members;(f)the person by whom receipts shall be granted for money received under this Act;(g)the duties, appointment of the officers and servants of the Municipality; and(h)other similar matters :Provided that all regulations made under this section and all others repealing or altering any such regulation, shall be considered by the Municipality at a meeting specially convened for the purpose and be subject to the approval of not less than two thirds of the number of Councillors present at the meeting.All such regulations as aforesaid shall be published in the Gazette and in such other manner as the State Government may direct and so far as they are consistent with any rules made by the State Government under this Act, shall upon such publication have the force of law.Chapter-VIII Establishment under Municipality
