- The Councillors shall meet for the transaction of business at their office, or at some other convenient place [within the Municipal area] [Inserted vide Orissa Act No. 10 of 1997 Orissa Gazette Extraordinary No. 1281 dated 21.10.1997.], at least once in every month, as often as a meeting shall be called by the Chairperson or in his absence by the Vice-Chairperson [* * *] [First added vide Orissa Act No. 23 of 1992 w.e.f. 27.4.92 and omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
