Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 8 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003 8. Commissioner to convene meeting. - If the office of the Mayor and Deputy Mayor are vacant, the duties assigned to the Mayor under Rules 6 and 7 shall be performed by the Commissioner.
