Section 55 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
55.
(1)Notice of a question shall be given to the Chairman, at least, seven clear days before the sitting of the Samiti, at which it is to be asked and a copy of the question, shall be submitted with the notice :Provided that the Chairman may allow a question to be asked with a shorter notice than seven days, or may extend the time of answering the question.(2)When a non-official member, in whose name, the question stands, is absent, some other non-official member authorised by the former under prior intimation to the Chairman, may ask the question.
