Section 57 in The Orissa Municipal Corporation Act, 2003
57. No Corporator to receive remuneration.
- No Corporator shall receive or be paid from the funds placed at the disposal of or under the control of the Corporation any salary or other remuneration for services rendered by him in any capacity whatsoever, but shall be allowed travelling allowance and sitting allowances as may be prescribed :Provided that the Mayor and the Deputy Mayor may receive such monthly allowance as may be prescribed.
