Section 18 in The Orissa Panchayat Samiti Act, 1959
18. Conduct of business of the Samiti.
(1)The meetings of the Samiti [and the Standing Committees there of] [Inserted vide Orissa Act No. 24 of 1961.] shall be held and conducted in the prescribed manner.(2)[ All the members of the Samiti specified in Sub-section (1) of Section 16 shall have the right to vote at the meetings of the Samiti.(3)Nothing in this Act shall prevent any member referred to in Clauses (d) and (e) of Sub-section (1) of Section 16 to nominate a person to represent him in any meeting of the Samiti except the meeting convened under Section 46-B, where such member cannot attend the meeting due to other engagements, and, in every such case, the person so nominated shall have the right to speak in, and otherwise take part in the proceedings of, the meeting of the Samiti but shall not, by virtue of this provision, be entitled to vote.] [Substituted vide Orissa Act No. 5 of 2001 (O.G.E.No. 992 dated 28.5.2001.)](4)[ The [Revenue Divisional Commissioner, Collector and the Sub-divisional Officer having jurisdiction and such other officer as the Government may direct] [Inserted vide Orissa Act No. 18 of 1960.] shall have the right to speak and otherwise take part in the proceedings at a meeting of any Panchayat Samiti or any Standing Committee thereof functioning within the local limits of his jurisdiction but shall not be entitled to vote at any such meeting.](5)[ Every member of the Zilla Parishad as specified in Clause (a) of Sub-section (1) of Section 6 of the Orissa Zilla Parishad Act, 1991 representing constituency within the area of any Samiti, shall have right to speak in and otherwise take part in the proceedings of all the meetings of the Samiti, except meetings convened under Section 46-B of this Act.] [Inserted vide Orissa Act 15 of 2003 (O.G.E. No. 835 dated 3.6.2003)]
