Section 46B(2) in The Orissa Panchayat Samiti Act, 1959
(2)In convening a meeting under Sub-section (1) and in the conduct of business at such meeting the procedure herein specified shall be followed, namely :(a)no such meeting shall be convened except on a requisition signed by at least one-third of the members with a right to vote, along with a copy of the resolution proposed to be moved at the meeting;(b)[ the requisition shall be addressed to the Sub-divisional Officer;] [Substituted vide Orissa Act No. 1 of 1968.](c)[the Sub-divisional Officer] [Substituted vide Orissa Act No. 19 of 1986.] on receipt of such requisition shall fix the date, hour and place of such meetings and give notice of the same to all the members with a right to vote, alongwith a copy of the requisition and of the proposed resolution, at least seven clear days before the date so fixed;(d)[ the Sub-divisional Officer or when he is unable to attend any other Gazetted Officer not below the rank of a [Class-II Officer of the State Civil Service] [Substituted vide Orissa Act No. 26 of 1970.], authorised by him, shall preside over and conduct the proceedings of the meeting;](e)the voting at all such meetings shall be by secret ballot;(f)no such meeting shall stand adjourned to a subsequent date and no item of business other than the resolution for recording want of confidence in the Chairman or the Vice-Chairman shall be taken up for consideration at the meeting;[(f-1) no such resolution shall be taken up for consideration [unless it has been proposed by one member and has been seconded by another member at the meeting;] [Inserted vide Orissa Act No. 1 of 1966.]][(f-2) after the resolution is taken up for consideration the member proposing the resolution may open the discussion thereon and other members may speak on the resolution in the order in which they are called upon by the Presiding Officer : [Inserted vide Orissa Act No. 26 of 1970.]Provided that no member shall, unless so permitted by the Presiding Officer, have the right to speak more then once and if any member who is called upon does not speak he shall not be entitled, except by the permission of the Presiding Officer, to speak at a later stage of the discussion;(f-3) where the Chairman or as the case may be, the Vice-Chairman, against whom the resolution has been tabled, is present, he shall be given an opportunity to speak by way of reply to the resolution and the discussion made at the meeting;(f-4) the Presiding Officer may fix the time within which each member, including the Chairman and Vice-Chairman, shall conclude his speech;(g)if the number of members present at the meeting is less than [a majority of two-thirds] of members having a right to vote the resolution shall stand annulled ; and(h)if the resolution is passed at the meeting supported by [a majority of two-thirds] [Substituted vide Orissa Act No. 1 of 1966.] of members having a right to vote, [the Sub-divisional Officer] [Substituted vide Orissa Act No. 1 of 1966.] shall forward the resolution to the authority prescribed in pursuance of Sub-section (1).]
