Section 37 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
37.
The Chairman, shall decide on the admissibility of a resolution and shall disallow, any resolutions which in his opinion, contravenes the provisions of the Act or the rules, made thereunder and his decisions shall be final :Provided that the presiding member shall inform the meeting of the resolutions, disallowed by the Chairman.
