Section 216 in The Orissa Municipal Corporation Act, 2003
216. Terms and conditions of service of Chairperson and other members.
(1)The Chairperson and the other members of the Corporation Valuation Committee shall hold office for a period of five years or till they attain the age of fifty eight years, whichever is earlier.(2)The other terms and conditions of service of the Chairperson and the other members of the Corporation Valuation Committee, including salaries and allowances, shall be such as may be determined by the Corporation with the approval of the Government.(3)The salaries and allowances of the Chairperson and the other members of the Corporation Valuation Committee shall be paid from the Corporation Fund.
