Section 18(5) in The Orissa Panchayat Samiti Act, 1959
(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)]
