Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Odisha - Subsection Section 62(1) in Orissa Municipal Rules, 1953 (1)A Councillor elected to be a member of a Committee shall hold office as such, unless he sooner resigns, until his term of office as a Councillor expires or he otherwise ceases to be such Councillor.
