Section 12 in The Orissa (State) Council for Child Welfare Rules, 1996
12. Meeting of the Executive Council.
(1)Executive Council, shall meet twice a year ordinarily to transact its business.(2)Atleast seven days' notice shall ordinarily be given to the members to attend the meeting. Emergency meetings may however be convened at shorter notice.(3)Transaction of business of the Executive. Council may also be made, at the direction of the Chairperson by circulation amongst the members.(4)The decisions of the Executive Council shall be made by consensus. If voting is necessary and there is equality of votes on any occasion, the person presiding over the meeting shall have a casting vote.
