Section 51 in The Orissa Municipal Corporation Act, 2003
51. Term office of Corporators.
(1)The term of office of the Corporators shall be co-terminous with the duration of the Corporation.(2)A Corporator, elected at a casual or bye-election to fill a vacancy shall hold office for the unexpired period of the term of office of the Corporator in whose place he has been elected.(3)An outgoing Corporator if otherwise qualified shall be eligible for re-election.(4)Notwithstanding anything contained in this Act, a person who ceases to be a Corporator for any reason, whatsoever, shall ipso facto vacate the office or offices, if any, held by him by virtue of his being a Corporator.(5)Whenever the number of Corporators of the Corporation is increased, the additional Corporator or Corporators shall be elected and the term of such additional Corporator or Corporators shall expire simultaneously with the expiry of the term of office of the Corporators, elected at the general election as provided in Sub-section (1).
