Section 33 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969
33.
The presiding member, if he is of opinion, that the motion is in order, shall read the same to the Samiti and ask the Samiti, if it gives leave of three-fourths of the voting members, present signify their agent, the presiding member, shall announce, that the motion will be taken up in that meeting.
