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State of Odisha - Section

Section 26 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996

26. Business of the day.

- A list of business for the day shall be prepared by the presiding member in the following order, namely :
(a)the minutes of the last meeting held shall be read and if approved as correctly entered shall be signed by the presiding member of such meeting. If any portion or portions of the proceedings are challenged and not acceded to, it shall be left to the decision of the Parishad. The minutes then amended as per this decision shall be signed by the President;
(b)interpretations and questions;
(c)papers to be laid on the table of the Parishad for the first time (No discussion shall be allowed on these papers on that day);
(d)election of members of Standing Committees, if any;
(e)review of the progress of development works in the district and of the income and expenditure of the Parishad;
(f)matters relating to urgent official business brought forward by the presiding member;
(g)any motion regarding change of order of business;
(h)proceedings of Standing Committee of the Parishad, if any;
(i)resolutions; and
(j)other official business;