Section 114(5) in The Orissa Municipal Corporation Act, 2003
(5)The President may direct any Corporator whose conduct in his opinion of grossly disorderly to withdraw immediately from the meeting of the Corporation and any Corporator so ordered, shall do so forthwith and shall absent himself for the remainder of the day's meeting unless the said order is rescinded by the Mayor earlier and in the case of grave disorder arising in the meeting he may suspend its sitting for a time to be fixed by him.
