Section 19 in The Orissa Municipal Corporation Act, 2003
19. Removal of Mayor or Deputy Mayor.
(1)If at any time during the term of office of the Mayor or the Deputy Mayor it comes to the notice of the Government that such Mayor or Deputy Mayor wilfully omits or refuses to carry out, or disobeys the provisions of this Act or any rules, bye laws, regulations made under this Act or lawful orders issued thereunder, they may cause an enquiry to be made by an officer not below the rank of a Secretary to the State Government.(2)On receipt of the report from the enquiring officer, the Government shall give an opportunity to the concerned Mayor or Deputy Mayor to submit his explanation within a period of three weeks.(3)The Government, after considering the report and the explanation together with the comments, if any, of the enquiring officer and on being satisfied that the Mayor or the Deputy Mayor has failed to discharge the duties of his office or has acted illegally or in contravention of any of the provisions of this Act, or any rules, regulation or bye laws, may by notification issued, as far as practicable, within six weeks from the date of receipt of the explanation, remove the Mayor or as the case may be, the Deputy Mayor from office.
