Section 53 in The Orissa Municipal Corporation Act, 2003
53. Removal of Corporator by Government.
(1)Without prejudice to other provisions of this Act, the Government may remove any Corporator, if they are satisfied that the Corporator -(a)has been subject to any of the disqualifications specified in Subsection (1) of Section 71; or(b)fails to make within three months of his election the oath or affirmation under Section 72; or(c)violates the oath or affirmation under Section 72; or(d)is retained or employed in any professional capacity in connection with any case or matter in which the Corporation has interest :Provided that no order for removal shall be made without giving the Corporator an opportunity for showing cause against the proposed removal.(2)Any Corporator against whom an order of removal is made under Sub-section (1) may, within thirty days of such order, prefer an appeal before the District Judge within whose jurisdiction the Corporation is situated.
