Section 7(8) in The Orissa Municipal Corporation Act, 2003
(8)The reservation of seats under Sub-sections (1) and (2) shall cease to have effect on the expiration of the period specified in Article 334 of the Constitution :Provided that any person elected to any such reserved seat shall continue as a Corporator during the term of office for which he was validly elected, notwithstanding that the reservation of seats has ceased to have effect.
