Section 49(2) in The Orissa Municipal Corporation Act, 2003
(2)Notwithstanding anything contained in this Act, on the appointment of an Administrator under Sub-section (1) and during the period of such appointment, the Corporation, the Standing Committees, the Mayor and the Deputy Mayor shall cease to exercise any powers and perform and discharge any duties or functions conferred or imposed on them by or under this Act any other law and all such powers shall be exercised and all such duties and functions shall be performed and discharged by the Administrator.
