Section 6(3) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(3)A list of business to be transacted at every meeting of the Corporation except at an adjourned meeting and the proceedings of the last meeting shall be sent to each member of the Corporation in their registered address and no business shall be brought before, or transacted at, any meeting other than the business of which notice has been so given :Provided that any member of the Corporation may send or deliver to the Secretary notice of any resolution so as to reach him atleast forty-eight hours before the time fixed for the meeting and the Secretary shall, with all possible means take steps to circulate such resolution to every member of the Corporation in such manner as he may think fit.
