Section 117(4) in The Orissa Municipal Corporation Act, 2003
(4)Officers specified in Sub-section (1) shall be appointed on such terms and conditions and for such period as may be determined by the Government, from among persons who are in the service of Government for a renewable period of three years and who shall be removable from the Corporation by the Government at any time on grounds of inefficiency, misconduct or negligence in duties, either suo motu, or if so resolved by the Corporation by two-thirds majority of the total members of the Corporation.
