Section 5(2) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(2)A meeting of the Corporation shall be deemed to have been duly when-(a)The meeting is duly convened;(b)There is necessary quorum;(c)The meeting is held at a place within the Corporation area or any place as may be decided by the Corporation;(d)The meeting is presided over by a person authorised under the Act and these rules; and(e)The proceedings of the meeting are duly recorded.
