Section 39 in The Orissa Municipal Corporation Act, 2003
39. Meetings of Corporation and Standing Committees.
(1)Every meeting of the Corporation shall be presided over by the Mayor or in his absence, by the Deputy Mayor or in the absence of both the Mayor and the Deputy Mayor, by a Corporator chosen by the meeting to preside for the occasion.(2)Every meeting of a Standing Committee shall be presided over its Chairman or, in his absence, by a member thereof chosen by the meeting to preside for the occasion.(3)The Mayor, the Deputy Mayor or the Chairman, as the case may be, shall preserve order and shall decide all points of order and procedure arising at or in connection with meetings and there shall be no discussion on any point of order and the decision of the Mayor, Deputy Mayor or the Chairman, as the case may be, thereon shall, save as is otherwise expressly provided in this Act, be final.(4)The Deputy Mayor or the Corporator presiding at a meeting of the Corporation and the member presiding at a meeting of the Standing Committee shall for that meeting and during the period he presides over it, have all the powers and be subject to all the obligations of the Mayor or the Chairman, as the case may be.
