Section 12 in The Orissa Municipal Corporation Act, 2003
12. Member of the Standing Committee absenting himself from meetings to vacate seat.
- Any member of a Standing Committee who absents himself for two consecutive months from the general meetings of the Committee except by reason of temporary illness or other cause to be approved by the Committee or absents himself from or is unable to attend meetings of the Committee during four consecutive months, shall cease to be a member of the Standing Committee and his seat shall there upon be treated as vacant.
