Section 9 in The Orissa Municipal Corporation Act, 2003
9. Standing Committee.
(1)There shall be Standing Committee for dealing respectively with -(i)Taxation, Finance and Accounts;(ii)Public Health, Electric Supply, Water Supply, Drainage and Environment;(iii)Public Works;(iv)Planning and Development;(v)Education, Recreation and Culture;(vi)Licenses and appeals;(vii)Contracts;(viii)Corporation Establishment;(ix)Grievances and Social Justice; and(x)Settlement of mutual disputes between two adjoining Corporations.(2)The Corporation may, with previous sanction of the Government, constitute additional Standing Committees for such purposes, as the Corporation thinks fit.
