Section 18 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
18. Resolution.
- Subject to the provisions of Section 23, no resolution of a Parishad shall be modified or cancelled after three month's of its passing except at a meeting specially convened in that behalf by a resolution of the Parishad supported by not less than one-half of the total number of members then on the roll of the Parishad.
