Section 30 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
30. Urgent resolutions.
(1)No business unless included in the list of business for the day, shall be transacted at any sitting except in the form of a motion and with the leave of the presiding member and of the Parishad.(2)In any sitting of the Parishad -(i)not more than one such motion shall be made;(ii)not more than one matter shall be discussed on the same motion and the motion shall be restricted to a specific matter of recent occurrence;(iii)the motion shall not raise discussion on a matter which has been discussed at a meeting of the Parishad during the previous three months;(iv)the motion shall not anticipate a matter which has been previously appointed for consideration or with reference to which a notice of motion has been previously given;(v)the motion shall not deal with a matter on which a resolution could not be moved.
