Section 118 in The Orissa Municipal Corporation Act, 2003
118. Penalties.
(1)Where any holder of an elective office or any officer or authority makes any appointment, or causes any appointment to be made, in contravention of the provisions of this Act -(a)it shall be deemed in the case of the holder of an elective office that he has abused his position or power and accordingly State Government shall initiate proceedings for his removal; and(b)in the case of an officer or authority, it shall be deemed that he is guilty of misconduct and the competent authority shall initiate action under the relevant disciplinary rules,and such holder of elective office or the officer or authority, as the case may be, shall be punishable with imprisonment for a term which shall not be less than six months but which may extend upto two years and also with fine which shall not be less than five thousand rupees and which may extend upto ten thousand rupees.(2)In addition to taking action under Sub-section (1), the pay and allowance paid to the person whose appointment is in contravention of the provisions of this Act shall be deemed to be an illegal payment and a loss to the Corporation and the same shall be recoverable from such holder of elective office, officer or authority who makes such appointment.(3)No Court shall take cognizance of an offence punishable under Sub-section (1) except with the previous sanction of the Government.
