Section 40 in The Orissa Municipal Corporation Act, 2003
40. Commissioner's right to attend and take part in discussion but not to move resolution or vote.
(1)The Commissioner shall have the right to attend the meetings of the Corporation and, of any Standing Committee and to take part in the discussions but shall not have the right to move any resolution or to cast his vote.(2)He shall attend any meeting of the Corporation or of a Standing Committee if required to do so by the Mayor.
