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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(2) in Orissa Municipal Rules, 1953

(2)If elections have to be held at the same meeting of the Council in respect of two or more Committees, the, elections to such Committees shall be taken up in the following order
(a)Elections to the Committee mentioned in Sub-section (1) of Section 58 of the Act shall be taken up first in the order in which the Standing Committees are mentioned in the said sub-section.
(b)If, however, the election to any Committee is adjourned under Rule 54 the elections to the Committee next in order shall be proceeded with.