376. Sanction for prosecution of [Chairperson, Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillor of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].
- When the Chairperson, Vice-Chairperson [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or any Councillor of a Municipality or any officer of Government whose service are lent to the Municipality is accused of any offence alleged to have been committed by him while acting or purporting to act in the discharge of his official duty no Court shall take cognisance of such offence except with the previous sanction of the State Government.
