Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Odisha - Subsection

Section 66(4) in Orissa Municipal Act, 1950

(4)The President may direct any member, whose conduct in his opinion grossly disordered, to withdraw immediately from the meetings and any Councillor so ordered to withdraw shall do so forthwith and shall absent himself for the remainder of the days meeting.