Section 6(6) in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
(6)The Mayor shall decide as to whether the motion is in order, and if so, direct that-(i)Every such motion received in time to be included in the list of business for the next meeting; and(ii)Every such motion received after the schedule time to be included in the list of business for the next succeeding meeting.
