Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 36 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

36.

A non-official member, having right to vote, who wishes to move a resolution shall intimate his intension in writing to the Chairman, giving at least seven days notice :Provided that, the Chairman may allow for reason to be stated by him, a resolution with shorter notice to be entered in the list of business.