Section 18 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
18. Forwarding of minutes and reports of proceedings to State Government.
- The Secretary of the Corporation shall forward to the State Government a copy of the minutes of the proceedings of each meeting of the Corporation and the Committees of the Corporation within a period of ten days from the date on which the minutes/proceedings of such meeting are signed.(2)The State Government may in any case call for a copy or copies of any or all the papers laid before the Corporation or any Committee of the Corporation and thereupon the Secretary of the Corporation shall forward to the State Government a copy or copies of such paper or papers.(3)The Secretary of the Corporation shall forward to the State Government, as soon as may be after the expiry of the period referred to in Sub-rule (1), a copy of the proceedings of the meeting of the Corporation and a Committee of the Corporation.
