Section 36(5) in The Orissa Municipal Corporation Act, 2003
(5)Any Corporator may call the attention of the Commissioner to any neglect in the execution of the Corporation work or to any waste or damage to the Corporation property or to the wants of any locality and may suggest in respect thereof any proposal or improvement which he considers desirable;Explanation. - For the purpose of this section, the expression, "Corporator" shall include an ex-officio or nominated Corporator.
