Section 10 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
10. Order of Business in meeting.
(1)At ordinary meeting the proceedings of the previous meeting shall be confirmed with or without modification and the business shall be conducted in the following order, namely :(a)Questions shall be asked and replies given thereto as provided under Rule 11;(b)Business not taken up in the last ordinary meeting shall be considered;(c)A progress report of the works shall be laid before the Corporators;(d)Letters and reports of committees shall be read and accounts and statements shall be considered and passed;(e)Motions included in the list of business for the meeting shall be discussed.(2)At a special meeting only the business for which the meeting is called, shall be considered :Provided that the Corporators present may give their consent for any other business to be considered.
