Section 14 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
14. Adjournment.
(1)Any Corporator may move the adjournment of the debate or of the meeting in a speech not exceeding five minutes in duration.(2)When a motion for the adjournment of the meeting or of a debate is made, it shall be seconded without a speech, and put by the President of the meeting to the vote without debate or amendment.(3)No motion for the adjournment of the meeting or of a debate shall be admissible which proposes an adjournment beyond the next ordinary meeting.
