Section 41 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
41. Notice to move the resolution.
- A member who wishes to move a resolution shall intimate his intention in writing to the presiding member giving at least seven clear days notice and such notice shall contain a copy of the resolution:Provided that the presiding member may allow, for reasons to be stated by him, a resolution with shorter notice to be entered in the list of business and may extend the time for rescussion. The Chief Executive Officer may with the permission of the presiding member answer any question or supplementary questions thereon.
