Section 29 in The Orissa (State) Council for Child Welfare Rules, 1996
29. Amendments and Interpretation.
(1)Amendments to these rules may be made by the Executive Council by a resolution supported by not less than three-fourths of the total number of members of the said Council and the amendments so made shall be placed for the perusal of the General Council.(2)If any doubt arises on the implication of any of the provisions of these rules, the interpretation of the Executive Council shall be final.
