Section 46 in The Orissa Municipal Corporation Act, 2003
46. Government's power to appoint.
(1)If within the period fixed by an order issued under Section 45 any action directed under that section has not been duly taken, the Government may, by order -(a)appoint some person to take the action so directed,(b)fix the remuneration to be paid to him, and(c)direct that such remuneration and the cost of taking such action shall be defrayed out of the Corporation fund, and if necessary, that any one or more of the taxes authorized by Chapter-XIII may be imposed or increased but not so as to exceed any maximum prescribed by that Chapter.(2)For the purpose of taking the action directed as aforesaid the person appointed under Sub-section (1) shall have power to make such contracts as are necessary, may exercise any of the powers conferred on any Corporation authority by or under this Act and specified in this behalf in the order issued under Sub-section (1) and shall be entitled to protection under this Act as if he were a Corporation authority.(3)The Government may, in addition to or instead of, directing the imposition or increase of any of the said taxes, direct by notification that any sum of money which nay in their opinion be required for giving effect to their orders be borrowed by debenture or on the security of ah or any of the said taxes at such rate of interest and upon such terms as to the time of repayment and otherwise as may be specified in the notification.(4)The provision of Chapter XII shall, as far as may be, apply to any loan raised in pursuance of this section.
