Section 114 in The Orissa Municipal Corporation Act, 2003
114. Provisions regarding the Business of Corporation.
(1)The matters for discussion at the meeting of the Corporation shall be prepared under the direction of the Mayor and shall be circulated among the Corporators.(2)The person presiding over at the meeting (herein after referred to as the President) shall preserve the order and shall decide all point of order arising at or in connection with meetings and the decision of the president on any point of order shall, save as otherwise expressly provided in this Act, be final.(3)Any Corporator may, at any time, submit a point of order for the decision of the President but in doing so shall confine himself to stating and explaining the point.(4)The President, after having called the attention of the Corporators to the conduct of a member, who shall persist in irrelevance or tedious repetition, either of his own arguments or used by other Corporators in debate, shall direct him to discontinue his speech.(5)The President may direct any Corporator whose conduct in his opinion of grossly disorderly to withdraw immediately from the meeting of the Corporation and any Corporator so ordered, shall do so forthwith and shall absent himself for the remainder of the day's meeting unless the said order is rescinded by the Mayor earlier and in the case of grave disorder arising in the meeting he may suspend its sitting for a time to be fixed by him.(6)All questions which may come before the Corporation or in any Standing Committee shall be decided by a majority of votes, save as otherwise provided in this Act; and in case of equality of votes, the President of the meeting shall have a second or casting vote.(7)If at any time during a meeting it is brought to the notice of the President that the number of Corporators present including the President, falls short of one fifth of the whole number of Corporators, the President shall adjourn the meeting to some other day, fixing such time and place for the same as he shall think convenient, and the business which remains undisposed of at such meeting shall be disposed of at the adjourned meeting or if the latter meeting is again adjourned, such business may be disposed off in a subsequent adjourned meeting :Provided that in the subsequent adjourned meeting there shall be no requirement of quorum.
