Section 33 in The Orissa Zilla Parishad (Conduct of Business) Rules, 1996
33. Consideration of motions.
- The presiding member, if he is of opinion that the motion is in order shall read the same to the Parishad and ask the Parishad for its leave for consideration or the motion. If three fourths of members having right to vote present signify their assent, the presiding member shall announce that the motion will be taken up in that meeting.
