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State of Odisha - Section

Section 26 in The Orissa Panchayat Samiti (Conduct of Business) Rules, 1969

26.

A list of business for the day shall be entered into in the following order:
(a)Any objection received from the members regarding the correct recording of the proceedings of the last meetings shall be placed before the Samiti for decision.
(b)Oath taking of members, if any.
(c)Questions.
(d)Papers to be laid on the table of the Samiti for the first time. (No discussion to be allowed on these papers on that day)
(e)Election of members to standing committees of Samiti, if any.
(f)Review of the progress of Development Work in the Block and of the income and expenditure of the Samiti.
(g)Official business brought forward by the Presiding Member.
(h)Proceedings of Standing Committee of Samiti, if any.
ResolutionDecorum