(2)No application for sanction shall be made in regard to any of the matters specified in Sub-section (1), unless it is authorised by a resolution of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] supported by not less than two-thirds of the Councillors present at a meeting specially convened in that behalf, such resolution being confirmed after a period of three months by a like majority at a like meeting.
