Section 5(2) in The Orissa State Municipal Council's Union Rules, 1966
(2)When there is any default of payment of the annual subscription on the part of any member Municipality/Notified Area Council inspite of notices, the General Secretary shall mention in the annual report such cases of default on the basis of which the union may pass orders reporting to Government the name of the Municipality/Notified Area Council, the amount in arrears and requesting them to effect the recovery. On receipt of such a report, Government shall be competent to effect deduction to the extent of default from out of the grant-in-aid that may be due in favour of the concerned Municipality/ Notified Area Council and pay the amount to the union through its General Secretary.
