Section 13 in The Orissa Municipal Corporation Act, 2003
13. Construction of reference to the Standing Committee and Chairman.
(1)Wherever in this Act the expression Standing Committee occurs, it shall unless the context otherwise requires, be deemed to refer to the particular Standing Committee to which the power or duty in connection with which the expression is used has been assigned by or under this Act.(2)Any reference made to the Chairman of the Standing Committee by or under this Act shall be construed as reference to the Chairman of the particular Standing Committee to which the power or duty in connection with the reference is made and assigned by or under this Act.
