Section 3 in Orissa Municipal Corporation (Procedure and Conduct of Business) Rules, 2003
3. First Meeting of the Corporation.
(1)The first meeting of the Corporation after the general election shall be convened under Sub-section (8) of Section 14 by the Director, Municipal Administration, not later than 30 days from the date of publication of the results of the election to the Corporation.(2)Every Corporator before taking his seat, shall make and subscribe at the first meeting an oath or affirmation under Sub-section (1) of Section 72.
