(3)Whenever the number of Councillors of an existing Municipality is increased as a result of increase in the number of Wards thereof, the Additional Councillor or Councillors elected for the purpose shall, save as otherwise provided, continue till the expiry of the term of office of the other Councillors of the Municipality as provided in Sub-section (1)] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
