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State of Odisha - Section

Section 35 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003

35. Meeting of the Committee.

- A committee may meet and adjourn as it thinks proper. The quorum of a Committee shall be three members. If the Chairman or the vice-Chairman is not present at the time for holding any meeting, the members present shall choose one of their members to be President. Every question at a meeting shall be determined by a majority of the votes of the members present and voting on that question. In case of an equal number of votes the President shall have a casting vote.