Section 36 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
36. Absence.
(1)If any member of a Standing Committee fails to attend four consecutive meetings of such Committee he shall cease to be a member of the said Standing Committee and the Corporation shall elect another member in his place.(2)A member of a Standing Committee may be removed by the Corporation if he is guilty of misconduct in the discharge of his duties :Provided that the resolution recording his removal is to be supported by not less than two-thirds of the Corporators present at the meeting.
