Section 115(5) in The Orissa Municipal Corporation Act, 2003
(5)The Corporator concerned shall not be entitled to cast his vote on the question referred to in Sub-section (3) and the President or Chairman concerned shall not be entitled to cast his vote on the motion referred to in Sub-section (4).Explanation. - In this Section the expression Corporator shall mean the Corporator of the Corporation as well as Member of the Standing Committee whenever it refers to Standing Committee.
