Section 21 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
21. Standing Committee.
(1)The election of any member or members of a Standing Committee of a Corporation shall be held in the office of the Corporation at the 2nd meeting of the Corporation specially convened for the purpose as required under Sub-section (4) of Section 10.(2)Such meeting shall be convened by the Mayor as soon as possible after the general election or the occurrence of the vacancy.(3)Notice of the day and hour of such meeting shall be given to the Corporators at least seven clear days before the day of the meeting.
