Section 19 in The Orissa (State) Council for Child Welfare Rules, 1996
19. Annual meeting of the General Body.
(1)The General Body Meeting shall be held once a year, convened by the Secretary on a date fixed by the Chairman.(2)The business of the said annual general meeting shall be (a) presentation of the annual report of the preceding year, (b) Presentation of the audited statement of accounts and (c) such other business of formal nature.(3)The Chairman in his absence, one of the Vice-Chairman shall preside in the meeting. The Patron-in-Chief shall preside if he attends the meetings.(4)The decisions in the meeting 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.Managing Committee
