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State of Odisha - Section

Section 10 in The State Culture Fund Scheme, 2003

10. Conduct of business of Council.

(1)The Council may function notwithstanding any vacancy in its constitution provided, however that at no time the number of vacancies shall be such that the total number of Members is less than the quorum required for a meeting of the Council.
(2)Subject to the provisions herein contained, the Council may, with the previous approval of the State Government, frame and vary from time to time, as it thinks fit, bye-laws for the conduct of its business.