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State of Odisha - Section

Section 58 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

58.

The Chairman may, within the period of notice disallow any question or any part of a question on the ground, that it relates to a matter which is not primarily the concerned of the Samiti and if he does so, the question or part of the question shall not be placed on the list of question.