- [(1)] [Re-numbered vide Orissa Act No. 2 of 1992.] [* * *] [Omitted vide Orissa Act No. 2 of 1992.] The Engineer, the Health Officer or the District Inspector of Schools or any prescribed officer with the permission of the Chairperson or by virtue of a resolution passed in this behalf at a meeting of the Municipality or of Committee thereof, may make a statement in regard to a subject under discussion but shall not vote upon, or propose a resolution at such meeting.(2)[ It shall be the duty of the Executive Officer to attend all the meetings of the Municipal Council and to take part in the discussion at such meetings, but he shall not vote upon, or propose a resolution at any such meeting.(3)In the case of a meeting of any Committee of the Municipal Council, the Executive Officer may, with the permission of the Chairman or by virtue of a resolution passed in that behalf at a meeting of such Committee, make a statement in regard to a subject under discussion but shall not vote upon, or propose a resolution at such meeting.] [Inserted vide Orissa Act No. 2 of 1992.]
