Section 11(1) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(1)Any Corporator who desires to ask a question in a meeting shall give 3 clear day notice to the Mayor before the meeting and shall ask a question or questions relating to the affairs of the Corporation. No debate shall be allowed on any question. When he thinks it admissible to do so, the Mayor shall have the answer to such question laid before the meeting.
